Section 2 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(b)"Authority" means the Special Area Development Authority constituted under section 65 of the said Act;(c)"Basic premium of externally developed land or plot" means the cost of land acquisition, cost of rehabilitation, maintenance and administrative cost, including cost of external development;(d)"Chairman" means the Chairman of the Authority;(e)"Chief Executive Officer" means the Chief Executive Officer of the Authority;(f)"Person" means individual and includes company, firm or any other juristic person by whatsoever name it may be known;(g)"Plot" means the part of open land, which has separate identity and bears an independent number in the layout plan made by the Authority;(h)"Undeveloped Land" means land where no development has been made;(i)"Underdeveloped land" means the open land on which city level trunk infrastructure is developed or is intended to be developed but internal infrastructure is not developed;(j)"Upset premium of open land or plot" means the minimum premium fixed for the open land or plot as the case may be, put to tender or auction;(k)"Reserve premium of land or plot" means the premium fixed for saleable land earmarked for various land uses by assigning different weightage as decided by the Authority to the basic premium of externally developed open land;(l)"Immovable property" means property of the Authority which includes undeveloped, underdeveloped, developed open land, plots, flats, shops, office, rooms and other buildings;(m)"State Government" means the State Government of Chhattisgarh;(n)"Lease", "Lessor" and "Lessee" and "Licence", "Licensor", "Licensee" and "freehold" shall have the same meaning as assigned to them by Transfer of Property Act 1882 (Act No. IV of 1882);(o)"Transfer of property" means the transfer of property defined under Section 5 of the Transfer of Property Act 1882 (Act No. IV of 1882).
