Section 2 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
2. Definitions.
- In this Act-(a)'Appointed day' means the date notified under sub-section (2) of Section 1;(b)'Ayurvedic and Unani-Tibbi Systems of medicine' shall have the meaning assigned to it in U.P. Indian Medicine Act, 1939;(c)'Schedule institution' means a medical institution imparting instruction in Ayurvedic and Unani-Tibbi Systems of Medicine specified in the Schedule together with the hospitals and dispensaries attached thereto or used in connection therewith and includes all lecture rooms, laboratories, libraries, hostels and boarding houses used in connection with or as accessories to, or adjuncts of such institution;(d)'Society' in relation to a Scheduled institution means the society, trustee or other person or body in which or unto whom the ownership, management and control of the affairs of such institution are vested.
