Section 2 in Andhra Pradesh Housing Board Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :-(1)"Board" means the Housing Board constituted under Section 3;(2)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purposes of this Act;(3)"Building materials" means such commodities or articles as are specified to be building materials for the purpose of this Act by the Government by notification in the Andhra Pradesh Gazette;(4)"Bye-laws" means bye-laws made under Section 72;(5)"Chairman" means the Chairman of the Board.(6)"Competent Authority" means any person authorised by the Government by notification in the Andhra Pradesh gazette to perform the function of the competent authority under Chapter VI for such areas as may be specified in the Notification;(7)"Corporation" means a Municipal Corporation constituted under the Hyderabad Municipal Corporations Act, 1955 (11 of 1956) for the cities of Hyderabad and Secunderabad;(7-A) "Government" means the State Government.(8)"Housing scheme" means a housing scheme made under this Act;(9)"Land" includes benefits arising out of land and things attached to the earth or permanently fastened to any thing attached to the earth;(10)"Local authority" includes Municipal Corporation Municipal and Town Committees, District Municipalities, Zilla Parsishads, Panchayat Samithis and Village Panchayats;(11)"Member" means a member of the Board.(12)"Premises" means any land or building or part of a building and includes:(i)gardens, grounds and outhouses, if any, appertaining to such building or part of a building, and(ii)any things affixed to such building or part of a building for the more beneficial enjoyment thereof;(13)"Prescribed" means prescribed by rules made under this Act;(14)"Programme" means the annual housing programme prepared by the Board under section 24;(15)"Regulations" means regulations made under Section 71;(16)"Rules" means rules made under Section 70;(17)"Secretary" means the Secretary of the Board;(18)"Tribunal" means any Tribunal constituted under Section 47; and(19)"year" means the year commencing on the 1st day of April and ending on the 31st March.Chapter - II Establishment of the Board
