Section 2 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context, -(a)"building" includes any structure or erection or part of a structure or erection or part of a structure or erection which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not;(b)"Calcutta Metropolitan Planning Area" means the area described in the Schedule;(c)"Controller" means a Controller appointed under sub-section (1) of section 5 and, in respect of functions which may be exercised by an Additional Controller or a Deputy Controller by virtue of his appointment under sub-section (2) of that section, includes such Additional Controller or Deputy Controller, as the case may be;(d)"controlled area" means any area declared to be a controlled area under section 3;(e)"development", with its grammatical variations and cognate expressions, means the carrying out of building, engineering, mining or other operations in, on, over or under land or the making of any material change in any building or land;(f)"occupier" in relation to any land or building includes an owner in occupation or otherwise using the same, a tenant, whether liable to pay rent or not, a licensee in occupation, or any person who is liable to pay to the owner damages for the use and occupation of the same;(g)"owner" in relation to any land or building includes a mortgagee in possession or a person who for the time being is receiving or is entitled to receive, or has received, rent or premium therefor whether on his own account or on account of, or on behalf of or for the benefit of, any other person or as an agent, trustee, guardian, or receiver for any other person or for any religious or charitable institution, or who would so receive rent or premium or be entitled to receive rent or premium if the land or building were let to a tenant; and also includes the Head of a Government Department, General Manager of a Railway, the Secretary or other principal officer of a local authority, statutory authority or company, in respect of lands and buildings under their respective control;(h)"prescribed" means prescribed by regulations made under this Act.
