Section 2 in Haryana Urban Development (Disposal of Land & Buildings) Regulations, 1978
2. Definitions.
- In these regulations unless the context otherwise requires :-(a)"Act" means the Haryana Urban Development Authority Act, 1977.(b)"Additional Price" and "Additional Premium" means such sum of money as may be determined by the Chief Administrator in respect of the sale or lease of land or building by allotment, which may become payable by the transferee or lease with respect to land or building sold or leased to him in a sector on account of the enhancement of compensation of any land or building in the same sector by the court on a reference made under section 18 of the Land Acquisition Act, 1894, and the amount of cost incurred in respect of such reference.Explanation. - For the purpose of this Regulation, the expression "the Court' means the court as defined in clause (d) of section 3 of the Land Acquisition Act, 1894, and where an appeal is filed, the "Appellate Court."(bb)[ "Non-nuisance professional consultancy" means an activity carried on by an individual by his personal skill and intelligence and includes :- [Inserted by Haryana Government Notification No. 1019 dated 12.1.1999, see Haryana Gazette Part III dated 2.2.1999.](a)Doctors (without Nursing Home);(b)Lawyers;(c)Tax Consultants;(d)Architects (without studio);(e)Contractor Consultants;(f)Chartered Accountant/Company Secretaries;(g)Property consultants;(h)Tourist Guides;](c)"Obnoxious trade" shall be deemed to be carried on a land or in a building (erected on land allotted by the Authority) if the land or building is used for any of the following purposes :(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil boiling house, dyeing house or tannery;(iii as a brick-field, brick-kiln, charcoal-kiln, pottery or lime- kiln or for stone crushing;(v)as any manufactory, engine house, Store house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(vi)as a yard or depot for trade in unslaked lime, hay straw thatching grass, wood, charcoal or coal, or other dangerously inflammable material;(vii)as a store house for any explosive or for petroleum or any inflammable oil or spirit;(d)"Premium" means the amount paid or promised for the transfer of a right to enjoy land on lease-hold basis under these regulations;(e)"Price" means the amount paid or promised for the transfer of immovable property on free-hold basis;(f)"Schedule" means a schedule annexed to these regulations;(g)"Section" means section of the Act;(h)"Sector" means an area of land which forms the unit for purposes of fixation of sale price/premium.(i)"Tentative price" or "tentative premium" means such price/premium as may be determined by the Authority in terms of Regulation 4 for disposal by allotment in which the cost of land included is based on the compensation awarded by the Collector under the Land Acquisition Act, but does not include any enhancement that may be awarded by the court on a reference made under sender 18 of Land Acquisition Act, 1894."Explanation". - For the purpose of this Regulation, the expression "the Court" means the court as defined in clause (d) of section 3 of the Land Acquisition Act, 1894 and where an appeal is filed, the "appellate Court".
