Section 2 in Tamil Nadu Local Bodies Delimitation Regulations, 2017
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Delimitation Commission Act, 2017 (Tamil Nadu Act 23 of 2017);(b)"Local Body" means the Village Panchayats, Panchayat Unions and District Panchayats constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) or Town Panchayats and Municipalities constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or Municipal Corporations established under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or Tiruchirapalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008) or Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008) or Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) or Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008) or Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 24 of 2013) or Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013) or any other law for the time being in force;(c)"Commission" means the Delimitation Commission constituted under sub-section (1) of section 3 of the Act;(d)"Government" means the State Government;(e)"Inspector" means the Collector of revenue district;(f)"Member" means the members including the Chairman of the Commission;(g)"Member-Secretary" means the Secretary to the Tamil Nadu State Election Commission;(h)Words and expressions used but not defined in these Regulations, but defined in the Tamil Nadu Panchayats Act, 1994 or in the Tamil Nadu District Municipalities Act, 1920 or in the respective Corporation Acts shall have the meanings, respectively, assigned to them in the above said Acts.
