Section 2 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"award" means any award of an arbitrator made under Section 10;(b)"competent authority" means any person or authority authorised by the State Government, by notification, to perform the functions of the competent authority under this Act for such area as may be specified in the notification;(c)"landlord" means any person who for the time being is receiving, or is entitled to receive, the rent of any premises, whether on his own account, or on account or on behalf or for the benefit, of any other person or as a trustee, guardian or receiver for any other person, or who would so receive the rent or be entitled to receive the rent if the premises were let to a tenant;(d)the expression "person interested", in relation to any property, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the requisitioning or acquisition of that property under this Act;(e)"premises" means any building or part of a building and includes -(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building;(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(f)"prescribed" means prescribed by rules made under this Act;(g)"property" means immovable property of every kind and includes any right in or over such property;(h)"tenant" means any person by whom or on whose account rent is payable for any premises and includes such sub-tenants and other persons as have derived title under the tenant under any law for the time being in force.
