Section 2 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Railway Act, 1989 (24 of 1989);(b)"Authority" means the Rail Land Development Authority constituted under section 4A of the Act;(c)"Central Government" means the Ministry of Railways;(d)"Consultant" means a Consultant appointed by the Authority to assist it in feasibility studies and other development activities;(e)"Executive Board" means the Board consisting of the Chairman, the Vice-Chairman and four Members appointed under section 4B of the Act;(f)"Member" means a Member of the Authority and includes its Chairman and Vice-Chairman;(g)"section" means the section of the Act;(h)"Vice-Chairman" means the Vice-Chairman of the Authority;(2)The words and expressions used herein and not defined but defined in the Act or Rail Land Development Authority (Constitution) Rules, 2007, shall have the same meanings respectively as assigned to them in the Act or the said rules and the meaning of words 'lease', 'lessee', 'sub-lessee' used in these regulations shall also include 'license', 'licensee' and 'sub-licensee' respectively.
