Section 2 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"award" means any award of an arbitrator made under section 8 :(b)"Competent authority" means any person or authority authorised by the Government, by notification, to perform the functions of the competent authority under this Act for such area as may be specified in the notification;(c)"Government" means the State Government;(d)"Landlord" means any person who for the time being is receiving, or is entitled to receive, the rent of any property, whether on his own account, or on account or on behalf or for the benefit, of any other person of as a trustee, guardian or receiver for any other person, or who would so receive the rent or be entitled to receive the rent if the property were let to a tenant ;(e)The expression "person interested" in relation to any property, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the requisitioning of acquisition of that property under this Act ;(f)"premises" means any building or part of a building and includes-(i)The garden, grounds and out-houses, if any, appertaining to such building or part of a building;(ii)Any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(g)"Property" means immovable property of every kind and includes any rights or over such property;(h)"Tenant" means any person by whom or on whose account rent is payable for any property and includes such sub-tenants and other persons as have derived title under the tenant under any law for the time being in force.
