Section 2(1) in The Tamil Nadu Catering Establishments Act, 1958
(1)[ "catering establishment" means a restaurant or residential hotel and includes a restaurant or canteen attached to, or run or managed by, any society registered under any law for the time being in force but does not include a restaurant or canteen attached to, or run or managed by, any educational institution;] [This clause was substituted for the original claused) by section 3(1) of the Tamil Nadu Catering Establishment (Amendment) Act, 1975 (Tamil Nadu 29 of 1975).]
