Section 2 in The Singur Land Rehabilitation And Development Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed-day" means date of notification of this Act in the Official Gazette;(b)"land" means lands leased out by West Bengal Industrial Development Corporation Limited to the Tata Motors Limited and also allotted to the vendors, on the basis of the recommendation of Tata Motors Limited and the land held by WBIDC;(c)"Schedule" means the Schedule appended to this Act;(d)"State Government" means the State Government of West Bengal;(e)"vendor" means allottee of the plot of land, none of whom has obtained any deed of lease in terms of their respective letters of allotment;(f)"WBIDC" means the West Bengal Industrial Development Corporation Limited.
