- In this Act, unless there is anything repugnant in the subject or context,-(1)"adjoining area means such area as may be specified to be an adjoining area under section 25;(1A)[ "apartment" means an apartment within the meaning of the Gujarat Ownerships Flats Act, 1973 (Gujarat 13 of 1973);] [Clause (1A) was inserted by Gujarat 13 of 1973, Schedule, item (1) (a).](2)"betterment charges" means the charges leviable under section 45;(3)"Board" means the Housing Board constituted under section 3;(4)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purposes of this Act;(5)"building materials" means such commodities or articles as are specified to be building materials for the purposes of this Act by the State Government by notification in the Official Gazette;(5A)[ "building" includes a building within the meaning of the Gujarat Ownership Flats Act, 1973 (Gujarat 13 of 1973);] [Clause (5A) was inserted, by Gujarat 13 of 1973, Schedule Item (1) (b).](6)"bye-laws" means bye-laws made under section 75;(7)"Chairman" means the Chairman of the Board;(8)"competent authority" means any person authorised by the State Government by notification in the Official Gazette to perform the functions of the competent authority under Chapter VI for such area as may be specified in the notification and shall be a person who is holding or has held an office, which is not lower in rank than that of a Deputy Collector or the Assistant Commissioner under the Board;(9)"Housing Scheme" means a Housing Scheme made under this Act;(10)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened and things attached to the earth or permanently fastened to anything attached to the earth;(10A)[ "land acquisition law" means the Land Acquisition Act, 1894 (I of 1894) as in force in the State of Gujarat;] [This clause was inserted by Gujarat 13 of 1973, section 2(1).](11)"local board" means a local board constituted under the Bombay Local Boards Act, 1923 (Bombay VI of 1923);(12)"member" means a member of the Board;(13)"municipal body" means-(1)a corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), or(2)[ a municipality or a notified area committee constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);] [This sub-clause was substituted by Gujarat 13 of 1973, section 2(2).](14)"premises" means any land or building or part of a building [including any apartment therein] [These words were inserted by Gujarat 13 of 1973, Schedule, item (1) (e).] and includes-(i)gardens, grounds and outhouses, if any, appertaining to such building or part of a building, and(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(15)"prescribed" means prescribed by rules;(16)"programmed" means the annual housing programme prepared by the Board under section 27;[* * * * * *] [Clause (17) was deleted by Gujarat 1 of 1973, section 2(3).](18)[ "regulations" means regulations made under section 74; [These clauses were substituted by Gujarat 1 of 1973, section 2(4).](19)"Rent act" means the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947) as in force in the State of Gujarat;](20)"rules" means rules made under section 73;(21)"Secretary" means the Secretary of the Board;(22)"Tribunal" means the Tribunal constituted under section 51;[[(22A) "urban area" means an area which for the time being is within the limits of- [This clause was inserted by Gujarat 1 of 1973, section 2(5).](1)a city constituted under the Bombay Provincial Municipal Corporation Act, 1949 (Bombay L1X of 1949) alongwith a peripheral area of five kilometres, or(2)a municipal borough constituted or deemed to be constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964) alongwith a peripheral area of five kilometres, or(3)a notified area constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964) alongwith a peripheral area of five kilometres, or(4)a nagar constituted under the Gujarat PanchAyats Act, 1961 (Gujarat VI of 1962) alongwith a peripheral area of three kilometres, or(5)a development area or an urban development area declared under section 3 or 22 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976)],].(23)"year" means the year commencing on the 1st day of April and ending on the 31st day of March.
