Section 2 in United Provinces Acquisition of Property (Flood Relief) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject of context, - .(a)"Building material" includes bricks, timber, bamboo, earth, lime, cement, iron and steel, and other material required in construction of houses;(b)"Compensation officer" and "Requisitioning Authority" mean the Collector of the District and include and Assistant Collector of the 1st class appointed by the Collector, provided that the same officer shall not be Requisitioning Authority and Compensation Officer in respect of the same case;(c)"Landholder", "Tenant", "Rent" and "Sayar" have the meanings respectively assigned to them in the United Provinces Tenancy Act, 1939;(d)"Persons interested" includes all persons claiming an interest in compensation to be made on account of the requisitition or acquisition of land under this Act; and a person shall be deemed to be interested in the land if he is interested in an easement affecting the land:Provided that in the case of building materials person interested shall mean the owner of such building materials;(e)[State Government]" [Substituted by the ALO 1950 for ] means the [Government of] [ Substituted by ibid for "the United Provinces"]; and(f)"Public purpose" means provision of village sites or repair or construction of houses for persons affeed by floods.
