Section 2 in The Tamil Nadu Cattle-Disease Act, 1866
2. Interpretation clause.
- The following words and expressions in this Act shall have the meaning hereby assigned to them, unless there be something in the subject or context repugnant to such construction:-the word 'Magistrate' shall include all persons exercising all or any of the powers of a Magistrate;words importing the singular number shall include the plural number, and words importing the plural number shall include the singular number;words importing the masculine gender shall include the feminine;[the word 'animal' shall mean any camels, buffalo, horse, pony, ass, bull, bullock, cow, heifer, calf, sheep, lamb, goat, kid, swine or dog.] [Substituted for the original definition by the Tamil Nadu Cattle-disease (Amendment) Act, 1963 (Tamil Nadu Act 29 of 1963).]
