Section 2 in Assam Land Grabbing (Prohibition) Act, 2010
2. Definition.
- In this Act, unless the context otherwise requires, -(a)"Government" means the State Government of Assam;(b)"Land" includes right in or over land, benefits to arise out of land and buildings, structures and other tilings attached to earth or permanently fastened to anything attached to earth and includes standing trees and crops ;(c)"Land belonging to private person", means any land belonging to, -(i)a private individual; or(ii)an evacuee ;the value or the extent of which or the nature of the evil involved shall be of substantial nature or in the interest of justice required ;(d)"land grabber" means a person or a group of person who occupy or attempt to occupy with or without the use of force, threat, intimidation and deceit, land over which he or they have no ownership, title or physical possession and includes any person who gives financial aid to any person or group of persons for taking up illegal possession of land over which he or they have no ownership or title and for construction of unauthorized structures thereon, or who abets the doing of any of the above mentioned acts, and also includes the successors-in-interests;(e)"land grabbing" means every activity of land grabber to occupy or attempting to occupy with or without the use of force, threat, intimidation and deceit, any land (whether belonging to the Government, a Public Sector undertaking, a local authority, a religions or charitable institution or endowment, including a wakf or any other private person) over which he or they have no ownership, title or physical possession, without any lawful entitlement and with a view to illegally taking possession of such land or creating illegal tenancies or lease or licence, agreements or by constructing unauthorized structures thereon for sale or hire or use or occupation of such unauthorized structures and the term "grabbed land" shall be construed accordingly;(f)"person" includes a group or body of persons, an association, a local authority, institution or a religious or charitable institution or endowment whether incorporated or not;(g)"prescribed" means prescribed by rules made under this Act;(h)"Special Tribunal" means a Court of the District and Sessions Judge, having jurisdiction over the area, and includes the Additional District and Sessions Judge;(i)"Special Court" means a Special Court constituted under section 14 of this Act;(j)"Unauthorized Structures" means any structure constructed under the Guwahati Municipal Corporation areas without express permission in writing of the Gauhati Municipal Corporation or the Guwahati Metropolitan Development Authority constituted under the Guwahati Municpal Corporation Act, 1969 (Assam Act No. I of 1973) and the Guwahati Metropolitan Development Authority Act, 1985, (Assam Act No. 20 of 1987) respectively, and elsewhere without the express permission of the authority concerned, or except in accordance with any law for the time being in force in the area concerned.
