Section 2 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
2. Definitions.
- In this Act unless the context otherwise requires,-(a)'Board' means the Board of Directors of the Corporation;(b)'Corporation' or 'RIICO' means the Rajasthan State Industrial Development and Investment Corporation Limited, constituted under the Companies Act, 1956 (Central Act No. 1 of 1956):(c)'development' means the carrying out of projects, structures, buildings, engineering or other operation in or over or under any land or the making of any material change in any project, structure, building or land or its use and includes redevelopment and laying out and sub-division of any land;(d)'Government' means the Government of Rajasthan;(e)'occupier' means a person who occupies a site or building in RIICO industrial areas and includes his successors and assigns:(g)'land' means the land transferred to the corporation by the State Government and the land purchased or acquired or otherwise held by it;(h)'public street' means any street development or caused to be developed by the Corporation;(i)'rules' means the rules made under this Act; and(j)'Land disposal rules' means Rajasthan State Industrial Development and Investment Corporation Disposal of Land Rules, 1979 made by the corporation in exercise of the powers conferred by Article 93 (xv) of the Articles of Association of the said corporation, and as amended from time to time.Chapter - II Offenses and Powers of Corporation
