Section 2 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"construction" means erection or re-erection of a building or structure or addition or alteration to any existing building or structure but shall not include repairs to any existing building or structure;(b)"mine" shall have the meaning assigned to it in the Mines Act, 1952;(c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act.
