Section 2 in Tamil Nadu Public Libraries Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(1)'aided library' means a library declared by the Director to be eligible for aid from the Government;(2)'Director' means the Director of public Libraries appointed under section 4;(3)'district' means a revenue district;(4)'Government' means the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government;(5)'notification' means a notification published in the Fort St. George Gazette;(6)'Prescribed' means prescribed by rules made under this Act;(7)['State'] [This word was substituted for the word 'Province' by the Adaptation Order of 1950.] means the [State] [This word was substituted for the word 'Province' by the Adaptation Order of 1950.] of Tamil Nadu;(8)'public library' means a library established or maintained by a Local Library Authority, and includes the branches and delivery stations of such a library; and(9)'year' means the financial year.The [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950] Library Committee.
