2. Definitions. - In this Act, unless there is anything repugnant in the subject or context, -
[(1a) "betterment fee" means the fee prescribed by section 78A in respect of an increase in value of land resulting from the execution of an improvement scheme] ;(a)"the Board" means the Board of Trustees for the improvement of Calcutta, constituted under this Act;[(aa) "Building line" means a line (in rear of the street alignment) up to which the main wall of a building abutting on a projected public street may lawfully extend];[(b) "the Calcutta Municipality" means "Calcutta" as defined in clause (II) of section 5 of the Calcutta Municipality Act, 1951];(c)"Chairman" means the Chairman of the Board;(d)"the Corporation" means the Corporation of Calcutta constituted under the said [Calcutta Municipal Act, 1951].[* * * * * *][(f) "improvement scheme" means an improvement scheme as described in section 35D, but does not include a projected public street or a projected public park referred to in section 63];(g)"land" has the same meaning as in clause (a) of section 3 of the Land Acquisition Act, 1894;(h)"municipal assessment-book" means the assessment-book kept [under section 185 of the Calcutta Municipal Act, 1951] or the valuation and rating list prepared under [section 136 of the Bengal Municipal Act, 1932];(j)"notification" means a notification published in the [Official Gazette];(k)"Secretary to the Board" means the person for the time being appointed by the Board to discharge the functions of Secretary to the Board;(l)the "Tribunal" means the Tribunal constituted under section 72;(m)"Trustee" means a member of the Board; and[(n) the expressions "bustee", "drain", "public street" and "street alignment" have the same meaning as in clauses (10), (26), (60) and (72), respectively, of section 5 of the Calcutta Municipal Act, 1951].
