Section 2 in The East Punjab Damaged Areas Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"building" means a building as defined in sub-section (2) of section 3 of the Punjab Municipal Act, 1911 (Punjab Act III of 1911) (hereinafter referred to as the Municipal Act);(b)"damaged area" means any area which is for the time being declared by notification under section 3, to be a damaged area;(c)"debris" means any building material of a building in a damaged area which has been destroyed, damaged or demolished since the 3rd of March, 1947 or which may be destroyed, damaged or demolished after the date of the notification under section 3 in respect thereof, but it does not include the building material of such portion of any building as is substantially intact.(d)"Municipality " means a municipality as defined in sub-section (9) of section 3 of the Punjab Municipal Act, (Punjab Act III of 1911).(e)"Prescribed" means prescribed by rules under this Act.(f)"small town" means a small town as defined in 14 clause (e) of section 2 of the Punjab Small Towns Act (Punjab Act II of 1922) (hereinafter referred to as the towns Act).(g)"Salved property" means any movable property other than debris, which has been salved, recovered or removed from any damaged area since the 3rd of March, 1947 under the orders of the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government, a local authority or any other competent authority and which is lying undisposed of on the date of the notification under section 3, or any other such property which may be salved, recovered or removed from any damaged area thereafter or any other property which may be declared to be salved property by the [State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government by notification; and(h)"urban area" means any area administered by a Municipal Committee, a town committee or a notified area committee.
