Section 2 in Gujarat Industrial Development Act, 1962
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"amenity" includes road, supply of water or electricity, street lighting, drainage, sewerage, conservancy and such other convenience as the State Government may, by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"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;(c)"Collector" means the Collector of a district, and includes any officer specially appointed by the State Government to perform the functions of a Collector under this Act;[(c-a) "commercial centre" in relation to any industrial area or industrial estate means any site selected by the State Government where the Corporation builds shops and other buildings and makes them available for any commercial activity;] [Clause (ca) was inserted, by Gujarat 11 of 1986, Section 3 (w.e.f. 01-07-1986).](d)"Corporation" means the Gujarat Industrial Development Corporation established under Section 3;(e)"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 re-development, but does not include mining operations; and "to develop" shall be constructed accordingly;(f)"engineering operations" include the formation of laying out of means of access to a road or the laying out of means of water supply;(g)"Industrial area" means any area declared to be an industrial area by the State Government by notification in the Official Gazette, which is to be developed and where industries are to be accommodated;(h)"Industrial estate" means any site selected by the State Government, where the Corporation builds factories and other buildings and makes them available for any industry or class of industries;(i)"means of access" includes a road for any means of access, whether private or public, for vehicles or for pedestrians;(j)"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;(k)"prescribed" means prescribed by rules made under this Act;(l)"regulation" means regulation made under Section 54;(m)"relevant land acquisition law" means-(i)in the Bombay area and the Kutch area of the State of Gujarat, the Land Acquisition Act, 1894 (I of 1894) as in force in those areas;(ii)in the Saurashtra area of the State of Gujarat, the Land Acquisition Act, 1894 (I of 1894) as applied to that area; and(iii)the Gujarat Land Acquisition (Industrial Areas) Act, 1961 (Gujarat XLVI of 1961);(n)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them in the relevant land acquisition law.
