Section 2 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'building' includes any structure or erection or any part of a building as so defined but does not include plant or machinery comprised in a building;(aa)[ 'Board' means the Haryana Slum Clearance Board established under Section 21-A;] [Inserted by Haryana Act No. 7 of 1990.](b)'competent authority' means such officer or authority as the State Government may by notification in the Official Gazette, appoint as the competent authority for the purposes of this Act;(c)'erection' in relation to a building includes the extension, alteration or re-erection;(d)'work of improvement' includes in relation to any building in a slum area the execution of any one or more of the following works, namely :-(i)necessary repairs;(ii)structural alterations;(iii)provision of light points and water taps;(iv)construction of drains, open or covered;(v)provision of latrines;(vi)provision of additional or improved fixture or fittings;(vii)opening up or paving of courtyards;(viii)removal of rubbish; and(ix)any other work including the demolition of any building or any part thereof which in the opinion of the competent authority is necessary for executing any of the works specified above;(e)'occupier' includes an owner in occupation of or otherwise using his own land or building;(f)'owner' includes any person who is receiving or is entitled to receive the rent of any building or land whether on his own account or on behalf of himself and others or as agent or trustee or who would so receive the rent or be entitled to receive it if the building or land were let to a tenant;(g)'prescribed' means prescribed by rules made under this Act;(gg)[ 'slum area' means any area declared to be a slum area under sub-section (1) of Section 3;](h)'slum clearance' means the clearance of any slum area by the demolition and removal of buildings therefrom; and(i)'State Government' means the Government of the State of [Haryana] [Substituted by Haryana Adoption of Laws Order 1968.].
