Section 2(1) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013);(b)"Administrator" [means the Administrator for Rehabilitation and Resettlement, appointed by the State Government, by notification, under sub-section (1) of section 43 of the Act, in respect of a project] [Notified vide G.O. Ms. No. 302 Rev & DM Department dated 20-9-2017];(c)"Appropriate Government" [means the State Government in relation to the acquisition of land situated within the territory of the State of Tamil Nadu and includes the Collector of the revenue district in respect of land acquisition for public purposes for an area not exceeding such as may be notified by the State Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017];(d)"Collector" means the Collector of a revenue district and includes any officer, not below the rank of Tahsildar, specially designated by the appropriate Government, to carry out the functions of the Collector under the Act;(e)"Development Plan" means a plan prepared on behalf of a Requiring Body under sub-sections (4) and (5) of section 41 of the Act;(f)"Form" means the Forms appended to these Rules;(g)"local bodies" means rural local bodies and urban local bodies constituted or established under the respective Acts;(h)"Section" means section of the Act;(i)"SIA Agency" means the agency appointed by the Tamil Nadu State Social Impact Assessment Unit under rule 7 to carry out the Social Impact Assessment study and to prepare the Social Impact Management Plan, in respect of a project;(j)"Social Impact Assessment" or "SIA" means an assessment made under section 4;(k)"Social Impact Management Plan" means the plan prepared as a part of the Social Impact Assessment Process under sub- section (6) of section 4;(l)"State Government" and "Government" means the Government of Tamil Nadu;(m)"TNSSIA Unit" means the Tamil Nadu State Social Impact Assessment Unit established by the State Government under rule 7;(n)"Urban Area" [means] [Reffered in Sl. No. 3 of First Schedule to the Act], -(i)the area (including village panchayats) lying within the territorial limits of the Chennai Metropolitan Development Authority;(ii)Municipal Corporations having a population of 5 lakhs and above as per 2011 census (i.e. Madurai, Tiruchirappalli, Salem, Coimbatore and Tirunelveli Municipal Corporations, except Chennai City Municipal Corporation) and the area (including village panchayats) that falls within 8 kilometers distance from the limits of the said Municipal Corporations;(iii)all other Municipal Corporations, Municipalities, Town Panchayats, Cantonments and Townships; and(iv)any other area that may be notified as urban area by the State Government from time to time.
