Section 2 in The Hastinapur Town Development Board Act, 1954
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Administrator" means the administrator of the Board appointed under Section 10 ;(b)"Board" means the Hastinapur Town Development Board, constituted under Section 3 ;(c)"Central Government" means the Government of India ;(d)"Chairman" means the Chairman of the Board ;(e)"Displaced person' means person who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances in any area now forming part of Pakistan, has been displaced from, or has left his place of residence in such area and who has subsequently been residing in any part of India ;(f)"Member" means a member of the Board and includes the Chairman ;(g)"Prescribed" means prescribed by rules made under this Act ;(h)"State Government" means the Government of Uttar Pradesh ; and(i)"Township" means the township to be constructed and developed by the Board at Hastinapur or in the vicinity of Hastinapur.
