Section 2 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"amenity" includes roads, water supply, street lighting, drainage, sewerage, public parks and any other convenience which the Authority may, by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"Authority" means the Gandhidham Development Authority constituted under section 3;(c)"building" means a house, hut, shed or other roofed structure, for whatsoever purpose and of whatsoever material constructed and every part thereof and shall include any wall, underground room or passage, verandah, fixed Platform, plinth, staircase or doorstep, attached to or within the compound of an existing building or constructed on ground which is to be the site or compound of a projected building but shall not include a tent or other such portable temporary structure erected on ceremonial of festive occasions;(d)"development" with its grammatical variations and cognate expressions, means the carrying out of building, engineering, mining or other operations in, on, over or under land, or the making of any material change in any buildings or land or in the use thereof;(e)"erection of any building" with its grammatical variations and cognate expressions includes-(i)any material alteration or enlargement of any building;(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;(iii)the conversion into more than one place for human habitation of a building originally constructed as one such place;(iv)the conversion of two or more places of human habitation into a greater number or such places;(v)such alteration of a building as affect its drainage of sanitary arrangements or materially affect its security;(vi)the addition of any rooms, buildings, out-houses or other structures to any building, and;(vii)the construction in a wall adjoining any street or land not belonging to the owner or the wall of a door opening on to such street or land;(f)"Gandhidham" means the area in the Kutch District lying within the boundaries described in the Schedule;(g)"owner" includes a person for the time being receiving or entitled to receive the rent, or a part of the rent, of any land or building, whether on his own account or as trustee or as agent or as receiver appointed by or under order of a court or who would so receive the rent or be entitled to receive it if the building or land were let to a tenant;(h)"prescribed" means prescribed by regulations made under this Act;(i)"road" includes any street square, court, alley or passage, whether a thoroughfare or not, over which the public have a right of way.
