Section 2 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977);(aa)[ "Commercial Centre" means any specific area referred to as such in which Authority has constructed or proposes to construct a building or a group of buildings consisting of tenements intended to be used for a commercial purpose or any other non-residential purpose, as may be approved by the Authority; [Added by G.N. of 18.11.1982.](ab)"Commercial tenement" means a tenement in a building constructed by the Authority in a commercial centre;](b)"Denotified tribe" means such tribes or tribal communities in the State as specified by the Government,(c)"Ex-Serviceman" means a former member of the armed forces of the Union (not being a person who has ceased to be a member of the armed forces as a result of his being duly dismissed after a court martial or on account of bad character or as a result of desertion or who has been arrested);(d)[ "Freedom Fighter" means a person who receives pension duly granted by the Government of Maharashtra or the Government of India or who has been awarded a Tamrapatra or Sanmanpatra on account of his participation in the National Movement for emancipation of India or the next-of-kin or dependent of such person, namely, the widow or widower, father, or mother, son, daughter, grand-son, granddaughter, son's wife, grand-son's wife, widow of predeceased son or grandson;] [Substituted by G.N. of 22.5.1987.](e)"Government" means the Government of Maharashtra;(f)"Household income" means the income from all sources earned by a person and his or her spouse;(g)[ 'Journalist' means a person whose principal avocation is that of a journalist and who is employed as such in, or in relation to, any newspaper establishment, and includes an editor, a leader writer, news editor, feature writer, copy tester, reporter, correspondent, cartoonist, news photographer, proof reader and a person who contributes regularly and meaningfully on matters of public interest to renowned weeklies, magazines and periodicals as a free lancer, but does not include any such person who- [Substituted by G.N. of 28.1.1982.](i)is employed mainly in a managerial or administrative capacity; or(ii)being employed in a supervisory capacity, performs either by the nature of the duties attached to his office or by reason of the powers vested in him, functions mainly of a managerial nature;](h)"land appurtenant" means the land which is required to be kept open around a building, in accordance with the Development Control Rules of the concerned Planning Authority(i)"Neo-Buddhist" means a person belonging to a Scheduled Caste. A Scheduled Tribe, a Nomadic Tribe or Denotified Tribe, who has been converted to Buddhist faith.(j)"Nomadic Tribe" means a tribe or tribal community in Maharashtra recognized as such by Government.(k)"Planning Authority" means, in relation to Municipal areas, the Municipal Corporation or the Municipal Council, as the case may be;(kk)[ "Plot" means a demarcated place of vacant land in an approved layout of an area development scheme in an urban area prepared by the Board and approved by the Planning Authority and includes a developed plot with or without plinth area having all or any of the infrastructural facilities such as common roads, electricity, water supply, drainage, provided by the board] [Inserted by G.N. of 17.12.1983.];(l)[ "Schedule Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India] [Substituted by G.N. of 28.1.1982.];(m)[ "Schedule Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State Maharashtra under article 342 of Constitution of India residing in any part of the State of Maharashtra;] [Inserted by G.N. of 7.12.1983.](n)"Vacant land" includes land which has been built upon unauthorisedly but excludes land appurtenant;(o)Words, expressions used in these rules but not defined therein shall have the same meaning respectively assigned to them in the Act.
