Section 2 in The Orissa Town Planning and Improvement Trust Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"betterment charge" means the charge specified by Section 70 in respect of an increase in the value of land resulting from the execution of an improvement scheme;(2)"building line" means a line (in the rear of the street alignment) up to which the main wall of a building abutting oh a projected public street may lawfully extend;(3)"Chairman" means the Chairman of the Planning authority;(4)"land" has the same meaning as in clause (a) of Section 3 of the Land Acquisition Act, 1 of 1894;(5)"local area" means any area in respect of which a Planning authority or Special Planning authority has jurisdiction under Section 6 and Section 80 respectively;(6)"local newspaper" means any newspaper printed and published within the local area and, if there is no such newspaper, any newspaper printed and published within the State of Orissa;(7)"Municipality" means any area to which the Orissa Municipal Act, XXIII of 1950 applies and to which the provisions of this Act have been applied by a Notification under Sub-section (3) of Section 1.Explanation. - A Municipality includes a Notified Area constituted under Chapter XXX-A of the Orissa Municipal Act, XXIII of 1950.(8)"owner" includes the person for the time being receiving, or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person, or for any religious or charitable purpose, the rents or profits of the property in connection with which the word is used;(9)"prescribed" means prescribed by Rules made under this Act;(10)"scheme" means a town planning scheme and includes a plan relating to a town planning scheme;(11)"street alignment", means a line dividing the land comprised in and forming part of a street from the adjoining land;(12)"town planning" includes town improvement and town development;(13)"Tribunal" means the Tribunal constituted under Section 65;(14)"Trust" means the Town Improvement Trust constituted under Section 7;(15)All references to anything done, required, authorised permitted, forbidden or punishable or to any power vested under this Act, shall include anything done required, authorised permitted forbidden or punishable or any power vested-(a)by any provision of this Act; or(b)by any Rule or scheme under the provisions of this Act; or(c)under any provisions of the Orissa Municipal Act, XXIII of 1950 which the Planning Authority as defined in Section 6 has, by virtue of this Act, power to enforce;(16)Words and expressions used in this Act and not otherwise defined have the same meaning as has been assigned to them in the Orissa Municipal Act, XXIII of 1950.Chapter-II Director and Planning Authorities
