Section 2 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"amenity" includes road, railway siding, air strip, warehousing, supply of water or electricity, street lighting, drainage, sewerage, conservancy and such other convenience as the State Government may, by notification, specify to be an amenity for the purposes of this Act;(b)"Board" means the Board of Directors of the Corporation;(c)"building" means any structure or erection, or part of a structure or erection, which is intended to be used for residential, industrial, commercial or other purposes, whether in actual use or not;(d)"Collector" means the Collector of a district, and includes any officer specially empowered by the State Government to perform the functions of a Collector under this Act;(e)"Corporation" means the Orissa Industrial Infrastructure Development Corporation established under Section 5;(f)"development" with its grammatical variations means the carrying out of building, engineering, quarrying, or other operations in, on, over or under land or the making of any material change in any building or land, and includes redevelopment, but does not include mining operations; and "to develop" shall be construed accordingly;(g)"engineering operations" include the formation for laying out of means of access to a road, rail or waterway or the laying out of means of water-supply, power supply and communication system;(h)"industrial area" means any area declared to be an industrial area by the State Government by notification, which is to be developed and where industries, industrial housing and related services are to be accommodated;(i)"industrial estate" means any site selected by the State Government where the Corporation builds factories and other buildings, services and amenities and makes them available for any industry or class of industries;(j)"means of access" includes a road or any means of access, whether private or public, for vehicles or for pedestrians or for rail or for water, power or communication systems;(k)"premises" means any land or building or part of a building and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(l)"prescribed" means prescribed by rules made under this Act;(m)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them under Section 3 of the Land Acquisition Act, 1894 (1 of 1894).Chapter-II Establishment of the Corporation
