Section 2 in The Punjab Minerals (Vesting of Rights) Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Collector" means the Deputy Commissioner of a District and includes any officer appointed by the State Government to discharge all or any of the functions of a Collector under this Act;(b)"Minerals" means minerals and minor minerals as defined in clause (a) and (e) respectively of section 3 of the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act No. 67 of 1957);(c)"land" means land whether assessed to land revenue or not and include river beds and the sites of buildings and other structures;(d)"person" shall include a local authority or company or association or body of individuals, whether incorporated or not; and(e)"prescribed" means prescribed by rules made under this Act.
