Section 2 in Uttar Pradesh Roadside Land Control Act, 1945
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context-(1)'agriculture' includes horticulture and the planting and upkeep of orchards;(2)'building' means a house, but shed or other roofed structure, for whatsoever purpose and of whatsoever material' constructed, and every part thereof, and includes a wall of masonry platform of masonry ditch or drain, but does not include a tent or other such portable and merely temporary shelter;(3)'Collector' include any authority appointed by the State Government by notification in the official Gazette to perform all or any of the functions of the Collector under this Act;(4)'place of worship' includes a temple, church. mosque imambara. dargha, karbala, takya, idgah, samadhi, math, sati ka than or gurdwara;(5)'prescribed' means prescribed by rules made under this Act; and(6)'road' means a metalled road maintained by the State Government, the Government of India or by a local authority or, a route demarcated by the State Government of India or a local authority with a view to constructing along it a metalled road. and includes a national highway.
