Section 2 in The West Bengal Land Development And Planning Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)the expressions "land", "Collector" and "Company" respectively have the same meanings as in the Land Acquisition Act, 1894;(b)"development scheme" means a scheme for the development of land for any public purpose;(c)"notified area" means an area declared under sub-section (1) of section 4 to be a notified area;(d)"public purpose" includes -(i)the settlement of immigrants who have migrated into the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] of West Bengal on account of circumstances beyond their control,(ii)the establishment of towns, model villages and agricultural colonies,(iii)the creation of better living conditions in urban and rural areas, and(iv)the improvement and development of agriculture, forestry, fisheries and industries;[but does not include a purpose of the Union;] [Words inserted by W.B. Act 23 of 1955.](e)"rules" means rules made under this Act.
