Section 2 in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed date" means a date appointed under sub-section (3) of section 1;(b)"demised premises" means any land or building belonging to the Government which has been leased out to any person or in respect of which there is any arrangement with any person;(c)"estate officer" means an officer appointed as such under section 3 of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Public Premises (Eviction of Unauthorised Occupants) Act, 1968 (Act 20 of 1968);(d)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(e)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(f)"person" includes a firm or a branch thereof, a body corporate or a branch thereof or an association or a Joint Hindu family or a Company;(g)"prescribed" means prescribed by rules, made under the Act.
