Section 2 in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
2. In this Act, unless the context otherwise requires.
(a)"competent authority" means any person or authority authorized by the State Government by notification in the Official Gazette, to perform the functions of the competent authority under this Act:(b)"Corporation" means any body corporate established under any Telangana Act or any other law for the time being in force in the State of Telangana and includes a Company formed and registered under the Companies Act, 2013;(c)"Government" means the State Government of Telangana,(d)"Land owner" includes any person,-(i)whose name is recorded as the owner of the land or part thereof, in the records of the authority concerned;(ii)who is granted forest rights under the Scheduled Tribes and Other Traditional Forest Dwellers (Reorganization of Forest Rights) Act, 2006 (Act 2 of 2007) or under any other Law for the time being in force;(iii)who is entitled to be granted patta rights on the land under any law of the State including assigned lands;(iv)who has been declared as such by an order of the Court or authority;(e)"Notification" means the notification published in the Telangana Gazette and the word notified shall be construed accordingly;(1)"Person" includes an individual, un-divided Hindu family, a Trustee, a Company, a Society or an Association of individuals whether incorporated or not;(g)"prescribed" means prescribed by rules made under this Act;(h)"Water Grid" means a network of synchornized Water providers and consumers, connected by transmission or transportation and distribution pipelines and operated by one or more control centres.
