2. Definitions.- In this Act, unless the context otherwise requires-
(a)"Board" means the Khar Lands Development Board established under Motion 3;(b)"Chairman" means the chairman of the Board;(c)"embankment" includes-(i)every bank, dam, wall and dyke made or used for excluding water from, or retaining water upon, any tidal or khar land or for excluding salt water from entering into any adjoining sweet water nallas;(ii)every sluice, spur, groyne, training-wall, berm or other work annexed to, or portion of, any such embankment;(iii)every bank, dam, dyke, wall, groyne or spur made or erected for the protection of any such embankment or of any tidal or khar land from erosion or overflow by or of tides, waves or waters; and(iv)all buildings intended for inspection and supervision;(d)"khar land" means such tidal land as is made cultivable by projecting it by means of an embankment from the sea or tidal river, and includes all such land in whatever manner described, whether as khar, khajan, kharepat, gazni or otherwise;(e)"member" means a member of the Board;(f)"prescribed" means prescribed by rules made under this Act;(g)"sea" includes bay, inlet, creek or an arm of the sea;(h)"tidal land" means such parts of the bed or shore of the tidal water as are covered and uncovered by the flow and ebb of the tide at ordinary spring tides together with the adjoining bed or shore not exceeding two furlongs in distance from the spring tide mark;(i)"tidal water" means any part of the sea or river within the flow and ebb of the tide at ordinary spring tides;(j)"unit" means a unit formed by the Board under sub-section (2) of section 9.
