Section 2 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
2. Definitions.
- In these regulations, unless the context otherwise requires,-(1)(a)"Act" means the Maharashtra Housing and Area Development Act , 1976 (Maharashtra XXVIII of 1977);(aa)[ "Allotment Committee" means a Committee appointed by the Authority or by the Board as the case may be for the purpose of drawing lots for allotment of plots and for such other purposes relating thereto as the Authority or the Board may think fit from time to time;] [Clause (aa) was inserted by G. N. of 25.4.1990.](ab)[ "allottee" means a person to whom a plot is allotted or who is put in possession or occupation of a plot under these Regulations and includes a housing society, a company, an association or a body corporate established under any law for the time being in force in the State; [Clause (ab) & (ac) was inserted by G. N. of 2.1.1984.](ac)"applicant" means a person who applies for allotment of a plot under these Regulations;](ad)[ "Authority" or "Board" includes an officer appointed by the Authority or by the Board as the case may be, to perform the functions and to exercise the powers of the Authority, the Board or the Chief Officer under these Regulations;] [Clause (ad) was substituted by G. N. of 25.4.1990.](b)"Authority" means the Maharashtra Housing and Area Development Authority established under section 3 of the Act;(c)"Board" means a Board established under section 18 of the Act;(ca)[ "Chief Officer" means the Chief Officer of a Board within the meaning of sub-section (5) or sub-section (6) of section 18 of the Act; [Clauses (ca) & (cb) were inserted by G. N. of 2.1.1984.](cb)"Estate Manager" means the Officer of a Board appointed as such, and includes an Assistant Estate Manager appointed as such and duly authorised by the Board for the purposes of these Regulations;](d)"Form" means Form appended to these Regulations;(da)[ "housing society" means a co-operative housing society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961); [Clauses (da) & (db) were inserted by G. N. of 2.1.1984.](db)"income" in relation to an applicant or allottee means the total average monthly income regularly derived by the applicant or allottee and his or her spouse from any occupation, trade, business, employment or any calling or source constituting normal means of livelihood on the date on which an application for a plot is submitted to the Authority, Board or officer specified in that behalf or any other date specified by the Board for the purpose but does not include income which is intended to reimburse any specific service, such as, conveyance allowance, house rent allowance, travelling allowance and such other allowances;](e)"Rules" means the Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981;(2)the words and expressions used in these Regulations but not defined therein shall have the same meaning respectively assigned to them in the Act or rules.
