Section 2 in The Gujarat Land Grabbing (Prohibition) Act, 2020
2. Definitions.
In this Act, unless the context otherwise requires,-(a)“Committee” means a committee notified from time to time by the State Government under the chairmanship of District Collector for the purposes of this Act;(b)“Government’’ means the Government of Gujarat;(c)"land" includes rights in or over land, benefits to arise out of land and buildings, structures and other things attached to the earth or permanently fastened to anything attached to the earth;(d)"land grabber" means a person who commits land grabbing and includes any person who gives financial aid to any person for taking illegal possession of lands or for construction of unauthorized structures thereon, or who collects or attempts to collect from any occupiers of such lands rent, compensation and other charges by criminal intimidation, or who abets the doing of any of the above mentioned acts, and also includes the successors-in-interest;(e)"land grabbing" means every activity of land grabber to occupy or attempt to occupy with or without the use of force, threat, intimidation and deceit, any land (whether belonging to the Government, a Public Sector Undertaking, a local authority, a religious or charitable institution or any other private person) over which he or they have no ownership, title or physical possession, without any lawful entitlement and with a view to illegally taking possession of such land or creating illegal tenancies or lease or licence, agreements or transfer or sale or by constructing unauthorized structures thereon for sale or hire or use or occupation of such unauthorized structures and the term “grabbed land” shall be construed accordingly;(f)"person" includes a group or body of persons, an association or a company, or a religious or charitable institution or endowment, whether incorporated or not;(g)“prescribed” means prescribed by rules made under this Act;(h)‘Special Court’ means a Special Court constituted under section 7;(i)“unauthorized structures” means any structure constructed, without express permission in writing of the competent authority, or except in accordance with any law for the time being in force in the area.
