Section 2 in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981
2. Definitions.
- In this Act-(a)"appointed day" means the date notified under subsection (2) of Section 1;(b)"Homoeopathy" shall have the meaning assigned to it in the Uttar Pradesh Homoeopathic Medicine Act, 1951;(bb)[ "national Homoeopathic Medical College" means the National Homoeopathic Medical College, Lucknow together with the hospital and dispensary attached thereto or used in connection therewith, and includes all lecture rooms, laboratories, libraries, hostels and boarding houses used in connection with or as accessories to, or adjuncts of such college;] [Inserted by U. P. Act No. 7 of 2001, Section 2, (w.e.f. 15-2-2001).](c)"Scheduled College" means a homoeopathic medical college specified in the Schedule together with the hospitals and dispensaries attached thereto or used in connection therewith, and includes all lecture-rooms, laboratories, libraries, hostels and boarding houses used in connection with or as accessories to, or adjuncts of such college;(d)"Society" in relation to a Scheduled College means the society, trustee or other person or body in which the ownership, management and control of the affairs of such colleges are vested.
