Section 2 in The Punjab Development of Damaged Areas Act, 1951
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,(a)"Building", "Building Lines", "Local Area, "Street Alignment", "Tribunal" and any other words and expressions not defined in this Act have the same meaning as assigned to them in the Punjab Municipal Act, 1911 (Punjab Act III of 1911), the East Punjab Damaged Areas Act, 1949 (East Punjab Act X of 1949), and the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922), as the case may be.(b)"Collector" means a Collector as defined in the Land Acquisition Act, 1894.(c)"Cost of a Scheme" includes all expenses incurred by an Improvement Trust in the preparation, supervision and execution of the Scheme.(d)"Damaged Area" means any area which the State Government may, by notification, declare to be a damaged area and shall include the areas already notified under the East Punjab Damaged Areas Act, 1949 (East Punjab Act X of 1949).(e)"Improvement Trust" or "Trust" means an Improvement Trust constituted under the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922).(f)"Land" includes benefits to arise out of lands and thing attached to the earth or permanently fastened to anything attached to the earth.(g)"Notify" means to publish in the Official Gazette.(h)"Persons interested" includes all persons claiming an interest in compensation to be awarded on account of the acquisition of land under this Act, and a person shall be deemed to be interested in land if he is interested in an assessment affecting that land.(i)"Prescribed" means prescribed by rules made under this Act.
