- For the purpose of this Chapter, unless the subject or context otherwise requires(a)"abadi area" has the meaning assigned to it by clause (b) of section 103;(b)"land" has the meaning assigned to it by clause (a) of section 103;(c)"owner" includes -(i)the person having permanent interest in any land or premises, or(ii)an agent of, or a Manager on behalf of, such person, or(iii)a trustee of such person, or(iv)a body corporate in which any land or premises is vested for the time being, or(v)the occupier for the time being of any land or premises;(d)"premises" means any land or building described as such in any record prepared under this Chapter or in any other previously existing record; and(e)"survey" includes identification of boundaries and all other operations antecedent to, or connected with, survey.
