Section 2(1) in Gujarat Regularisation of Unauthorised Development Act, 2011
(1)In this Act, unless the context otherwise requires, -(a)"applicant" means an occupier or owner intending to make an application for regularisation of unauthorised development under section 5;(b)"Bombay Act" means the Gujarat Provincial Municipal Corporations Act, 1949;(c)"built-up area" means the area covered by a building on all floors including cantilevered or projection portion;(d)"Commissioner" shall have the meaning assigned to it in clause (9) of section 2 of the Bombay Act;(e)"designated authority" means the Commissioner or any other authority or person appointed as the designated authority under section 3;(f)"development" shall have the meaning assigned to it in clause (viii) of section 2 of the Gujarat Act;(g)"Gujarat Act" means the Gujarat Town Planning and Urban Development Act,1976;(h)"GDCR" means the general development control regulations made under clause (m) of sub-section (2) of section 12 of the Gujarat Act;(i)"Ground Coverage" means the total built-up area at the ground level;(j)"land" means the land as defined in clause (xiii) of section 2 of the Gujarat Act;(k)"occupier" means,-(i)any person who for the time being is paying or is liable to pay to the owner the rent of the land or building in respect of which such rent is paid or is payable;(ii)an owner living in or otherwise using his land or building;(iii)a rent free tenant;(iv)a licensee in occupation of any land or building;(v)any person who is liable to pay to the owner damages or compensation for the use and occupation of any land or building;(l)"owner" means in relation to any property, includes any person who is, for the time being receiving or entitled to receive, whether on his own account or on account of or on behalf of, or for the benefit of, any other person or as an agent, trustee, guardian, manager or receiver for any other person or for any religious or charitable institution, the rents or profits of the property; and also includes a mortgagee in possession thereof;(m)"prescribed" means prescribed by rules made under this Act;(n)"unauthorised development" means the development where, irrespective of ownership, no permission of a building or a part thereof is obtained from the authority competent to give such permission, or having obtained permission, the development is in contravention of the relevant law or of such permission.
