Section 2 in Tamil Nadu Legislative Council (Abolition) Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appropriate Government" means, as respects a law relating to a matter enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and as respects any other law, the State Government;(b)"article" means an article of the Constitution;(c)"Council" means the Legislative Council of the State of Tamil Nadu;(d)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu;(e)"Legislative Assembly" means the Legislative Assembly of the State of Tamil Nadu.
