Section 2 in The Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972
2. Definitions.—
In this Act unless the context otherwise requires,-(1)“Deputy Commissioner” includes any officer specially appointed by the State Government to perform the functions of a Deputy Commissioner under this Act;(2)“notification” means a notification published in the official Gazette;(3)“weaker sections of people” means persons belonging to the Scheduled Castes or Scheduled Tribes, landless labourers and such other class or classes of persons as the State Government may, having regard to their economic backwardness, by notification, specify;(4)the expression “land” and the expression “person interested” shall have the meanings respectively assigned to them in the Land Acquisition Act, 1894 (Central Act 1 of 1894) as amended by the Land Acquisition (Karnataka Extension and Amendment) Act; 1961.
