Section 2 in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"Collector" means -(a)in Calcutta, the Land Acquisition Collector, Calcutta, and(b)elsewhere, the Chief Officer-in-Charge of the revenue administration of the district, and includes [an Additional District Magistrate, a Sub-divisional Magistrate, and] [Words inserted by W.B. Act 36 of 1963.] any [Executive Magistrate] [Words substituted for the words 'officer, not below the rank of a Magistrate of the first class,' by W.B. Act 49 of 1976.] specially appointed by the State Government to perform all or any of the functions of a Collector under this Act.Explanation. - In this clause Calcutta has the same meaning as in the Calcutta Municipal Act, 1951;(2)"land" includes buildings and other things attached to the earth or permanently fastened to things attached to the earth;(3)"notification" means a notification published in the Official Gazette;(4)[ "owner" means -(a)in relation to any land belonging to, or taken on lease by, or requisitioned by or on behalf of, the State Government, that Government, and(b)in relation to any land belonging to, or taken on lease by, a local authority, company or corporation, such local authority, company or corporation, as the case may be;](5)"person concerned" in relation to any public land, means any person who is in the use or occupation of the public land;(6)"prescribed" means prescribed by rules made under this Act;(7)[ "public land" means any land belonging to, or taken or lease by, the State Government, a local authority, a Government company or a corporation owned or controlled by the Central or the State Government and includes any land requisitioned by, or on behalf of, the State Government, but does not include a Government road or a highway with the meaning of the Bengal Highways Act, 1925, or any other law for the time being in force on the subject.] [Clause (7) substituted by W.B. Act 36 of 1963.]Explanation. - In this cause "Government company" means a Government company within the meaning of section 617 of the Companies Act, 1956.(8)"unauthorised occupation", in relation to any public land means the use or occupation by any person of the public land without authority in writing by or on behalf of the owner thereof [and includes the continued use or occupation of any such land on the expiry or termination of such authority.] [Words inserted by W.B. Act 36 of 1963.]
