Section 2 in The Acquisition Of Certain Area At Ayodhya Act, 1993
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"area" means the area (including all the buildings, structures or other properties comprised therein) specified in the Schedule;(b)"authorised person" means a person or body of persons or trustees of any trust authorised by the Central Government under section 7;(c)"Claims Commissioner" means the Claims Commissioner appointed under subsection (2) of section 8;(d)"prescribed" means prescribed by rules made under this Act.
