Section 2 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means the Collector of a district, and includes any officer specifically appointed by the Government to perform the functions of the Collector under this Act;(b)"Government" means the State Government;(c)"industrial area" means any area declared by the Government by notification to be an industrial area;(d)"industrial estate" means any site selected by the Government, where the Government builds factories and other buildings and makes them available for any industry;(e)"industrial purpose" includes the starting of a new industry, expansion of an existing industry, the development of an industrial area and establishment and management of an industrial estate;(f)"land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(g)"owner" includes any person, entitled to receive the rent of any land or building, whether on his own or on behalf of himself and others or as an agent, trustee, executor, administrator, receiver or guardian or who would so receive the rent or be entitled to receive the rent, if the land or building were let to a tenant;(h)"person interested" in relation to any land includes all persons claiming or entitled to claim, an interest in the amount payable on account of the acquisition of that land under this Act. A person shall be deemed to be interested in land if he is interested in an easement affecting the land.
