Section 2 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
2.
In this Act, unless there is any thing repugnant in the subject or context-(1)"Chairman" means The Chairman of the Municipal Council in municipalities.(2)"Director" means the Director of Town Planning appointed under this Act.(3)"Municipality" means any local area in which (the Andhra Pradesh (Andhra area Act V of 1920, District Municipalities Act, 1920) is in force.(4)"Owner" includes the person for the time being receiving, or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person, or for any religious or charitable purpose, the rents or profits of the property in connection with which the word is used.(5)"Plot" means a continuous portion of land held in one ownership other than land used, allotted or reserved for any public or municipal purpose.(6)"Prescribed" means prescribed by rules made under this Act.(7)"Reconstituted plot" means a plot which is in any way altered by the making of a town-planning scheme otherwise than by the severance of land used, allotted or reserved for any public or municipal purpose.(8)"Responsible authority" means "the authority or person, who is specified in a scheme as responsible for carrying out or enforcing the observance of all or any of the provisions of the scheme or for enforcing the execution of any works which under the scheme are to be executed by any authority, owner, or other person.(9)"Scheme" means a town -planning scheme and includes a plan relating to a town- planning scheme.(10)"Town-planning" includes town-improvement.
