Section 2 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Adjoining area" means such area as may be specified to be an adjoining area under Section 33;[(1-A) "Apartment" means an apartment within the meaning of the Madhya Pradesh Prakoshtha Swamitva Adhiniyam, 1976] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).];(2)"Betterment charges" means the charges leviable under Section 51;(3)[ "Board" means the Madhya Pradesh Housing Board established under Section 3 or the Madhya Pradesh Gramin Avas Mandal established under Section 4-A, as the case may be] [Substituted by M.P. Act No. 26 of 1982 (w.e.f. 22-10-1982).];(4)"Board premises [including any apartment thereof"] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] means any premises belonging to, or vesting in, the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purpose of this Act;(5)"Bye-laws" means bye-laws made under Section 104;(6)[ * * * *] [Substituted by M.P. Act No. 8 of 1981 (w.e.f. 6-4-1981).](7)"Competent authority" means any person authorised by the State Government, by notification, to perform the functions of the competent authority under Chapter XII for such area as may be specified in the notification and shall be a person who is holding or has held an office, not lower in rank than that of a Deputy Collector, or Executive Engineer under the Board;[(7-a) "Development Scheme" includes construction of roads, State Highways, National Highways, bridges, sewage system and other infrastructural development schemes;] [Inserted by Section 3 (i) of M. P. Act No. 16 of 1996.](8)"Housing Commissioner" means the Housing Commissioner appointed under Section 13;(9)"Housing Scheme" means a Housing Scheme made under this Act and includes a land development scheme prepared under Section 34;(10)"Improvement Trust" means a Trust established under the Madhya Pradesh Town Improvement Trust Act, 1960 (No. 14 of 1961);(11)"Land" includes benefit to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(12)"Land adjacent to the area" means such land as may be specified to be the land adjacent to the area under sub-section (3) of Section 51;(13)"Local authority" means a Municipal Corporation, Municipal Council, Notified Area Committee, Zila Panchayat, Janpad Panchayat, Gram Panchayat or Town Area Committee, as the case may be;(14)"Member" means a member of the Board and includes the Chairman;(15)"Premises" means any land or building or part of a building and includes-(i)[ any apartment;] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).][(i-a)] [Renumbered by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] garden, grounds and outhouse, if any, appertaining to such building or part of building; and(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(16)"Programme" means the annual [x x x] [Omitted by Section 3 (ii) of M.P. Act No. 16 of 1996.] programme prepared by the Board under Section 35;(17)"Regulation" means regulations made under Section 103;[(17-A) "Town and Country Development Authority" means an authority established under Section 38 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).](18)"Year" means the year commencing on the 1st day April and ending on the 31st day of March.
