Section 2 in The West Bengal Housing Board Act, 1972
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"Board" means the West Bengal Housing Board constituted under section 3;(1A)[ "Board of Directors" has the same meaning as in clause (6) of section 2 of the Companies Act, 1956;] [Clause (1A) inserted by W.B. Act 14 of 1993.](2)"Board premises" means any premises belonging to or vested in the Board or taken on lease by the Board or entrusted to the Board for management and use for the purpose of this Act;(3)"Building materials" means such commodities or articles as are specified by the State Government by notification in the Official Gazette to be building materials for the purposes of this Act;(4)"by-laws" means by-laws made by the Board under section 44;(5)"Chairman" means the Chairman of the Board;(5A)[ "company" means a company as defined in section 3 of the Companies Act, 1956;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.](6)"Corporation" means the Municipal Corporation of Calcutta or the Municipal Corporation of Howrah or Chandernagore;(6A)[ "director" has the same meaning as in clause (13) of section 2 of the Companies Act, 1956;(6B)"existing joint sector company" means a joint sector company which is carrying on business on the date of coming into force of the West Bengal Housing Board (Amendment) Act, 1993;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.](7)"Housing Commissioner" means the Housing Commissioner appointed under section 12;(8)"housing scheme" means a housing scheme made under this Act [and includes any housing scheme entrusted to the Board by the State Government under sub-section (2) of section 17] [Words, figures and brackets inserted by W.B. Act 28 of 1989 w.e.f. 30.6.1989.];(8A)[ "joint sector company" means a company in relation to which fifty per cent of directors of the Board of Directors is nominated by the State Government;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.](9)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(10)"Land Acquisition Act" means the Land Acquisition Act, 1894 or the West Bengal Land (Requisition and Acquisition) Act, 1948;(11)"member" means the chairman [the Vice-Chairman] [Words inserted by W.B. Act 35 of 1973.] or any other member of the Board;(12)"municipality" means a municipality (including a notified area) constituted under the Bengal Municipal Act, 1932;(12A)[ "new joint sector company" means a joint sector company formed and registered on or after the date of coming into force of the West Bengal Housing Board (Amendment) Act, 1993;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.](13)"premises" means any land or building or part of a building and includes, -(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a building, and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(14)"prescribed" means prescribed by rules made under this Act;(15)"regulations" means regulations made by the Board under section 43;(16)"year" means the year commencing on the 1st day of April and ending on the 31st day of March.
