Section 2 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Authority" means the Tamil Nadu Industrial Township Area Development Authority constituted under section 3;(b)"Government" means the State Government;(c)"Industrial Township Area" means such urban area, or part thereof declared by notification as "industrial township area" by the Governor of Tamil Nadu under Article 243Q of the Constitution;(d)"local authority" means,-(i)any Municipal Corporation established under any law for the time being in force; or(ii)a Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(iii)a District Panchayat or a Panchayat Union Council or a Village Panchayat constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(e)"promoting agency" means the Tamil Nadu Corporation for Industrial Infrastructure Development Limited (TACID) or Tamil Nadu Small Industries Development Corporation (SIDCO) or State Industries Promotion Corporation of Tamil Nadu (SIPCOT) or such other institution as may be notified by the Government in this behalf.
