Section 16 in New Bombay Disposal Land Regulations, 1975
16. Interpretation.
- In these regulations, unless the context otherwise requires: -(a)'Act' means the Maharashtra Regional and Town Planning Act, 1966, (Mah. XXXVII of 1966) as amended from time to time.(b)'Corporation' means the City and Industrial Development Corporation of Maharashtra Limited, incorporated under the Indian Companies Act, 1956 and declared as the New Town Development Authority by the Government.(c)'Displaced Person' means a person whose land within the site of New Bombay, has been acquired under the provision of the Land Acquisition Act, 1894 and includes a Hindu undivided family.(d)'Government' means the Government of Maharashtra.(e)'Grant of land' means grant of land on lease.(f)'Lease','Lessor' and 'Lessee' have the meanings assigned to them by section 105 of the Transfer of Property Act (Act IV of 1882).(g)'Managing Director' means the Managing Director or Deputy Managing Director of the City and Industrial Development Corporation of Maharashtra Limited or any officer specially appointed by the Corporation to perform the functions of the Managing Director or Deputy Managing Director under these Regulations.(h)'Plot' means Land set apart for allotment to a person for construction of a building or factory or for any purpose and shown as such in the Development Plan prepared by the Corporation and sanctioned by the Government or the Draft Development Plan or Scheme prepared by the Corporation.(i)All other terms and expressions used here and not defined but used and defined in the Act, have the meanings assigned to them in the Act.
