Section 2 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires -(1)"Affordable Cost" means a cost that is based on the needs and financial capability of the slum dweller, as determined by the State Slum Redevelopment Authority/ State Government.(2)"Authority Officer" means any officer, the Government may be order specifically authorize to exercise the powers of the Authorized Officer in such area as may be specified therein.(3)"Basic Civic Services" means services of drinking water supply, drainage, sewerage, solid waste disposal and street lighting.(4)"Building" includes a house, out-house, stable, shed, hut and other enclosure or structure, whether of masonry bricks, wood, mud, metal or any other material whatsoever, whether used as human dwelling or otherwise; and also includes verandahs, fixed platform, plinths, door-steps, electric meters, walls including compound walls and fencing and the like, but does not include plant or machinery comprised in a building,(5)"Carpet Area" means the net usable floor area of a dwelling house, excluding that covered by the walls and the common areas.(6)"State Government (and" means land owner by the State Government.(7)"Central Government land" means land owned by the Central Government or its undertakings.(8)"Chairperson" means the Chairperson of the City/ Urban Area Slum Redevelopment Committee appointed under section 8 of the Act.(9)"City/ Urban Area Slum Redevelopment Committee" means the City/Urban Area Slum Redevelopment Committee or Committees appointed under section 7 of this Act(10)"Collector" means the Collector of a district and includes as Additional Collector or any officer specially appointed by the State Government to perform the functions of a Collector under this Act.(11)"Development/Redevelopment" with its grammatical variations and cognate expressions, means the carrying out of any building, engineering or other operations in, on over or under land or the making of any material change in any building or land and includes layout and sub-division of any land.(12)"Dweller House" means an all weather single/ multi-stored super structure with adequate basic infrastructure including portable water, and sanitation for a quality living.(13)"Dweller Space" means dwelling house or a piece of land for construction of a dwelling house.(14)"Floor Space Index/Floor Area Ratio" means the area that can be constructed on a piece of land divided by the total area of the land.(15)"Government" means the State Government of Arunachal Pradesh.(16)"Government Land" means any land owned or acquired by the State Government or its undertakings or the Urban Local Body or Development Authority situated in a district or an urban area as the case may be.(17)"In-situ slum re-development" means the process of redevelopment of slum areas by providing dwelling space and other basic civic and infrastructural services to the slum dwellers, or the existing land on which the slum is based(18)"Land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth.(19)"Landless Person" means a person who does not own either in his own name or in the name of any member of his family any dwelling house or land in an urban area.(20)"Member" in relation to the City/Urban Area slum Redevelopment Committee, means the member of the City/ Urban Area Slum Redevelopment Committee appointed under section 8 and includes the Chairperson.(21)"Person" includes an individual and his family.Explanation. - Family, includes husband, wife, minor son, unmarried daughter or any relation by blood wholly dependent on the slum dweller.(22)"Prescribed" means prescribed by rules made under the Act.(23)"Private Land" means land owned by a private person or entity.(24)"Property" means the land, the building, all improvements and structures thereon, and all easements, rights and appurtenances belonging thereto, and includes every type of right and interest in land which a person can have to the exclusion of other persons, such as possession, use and enjoyment free from interference, right of disposition and franchises.(25)"Rule" means the rules made under this Act by the State Government.(26)"Scheme" means any arrangement or plan prepared and declared under the Act for the protection, redevelopment, up-gradation, relocation and resettlement of slum dwellers as provided under section 10.(27)"Slum" or "Slum" Area" means a compact settlement of at least twenty households with a collection of poorly built tenements, mostly of temporary nature, crowded together usually with inadequate sanitary and drinking water facilities in unhygienic conditions.(28)"Slum Dweller" means any person residing within the limits of a slum area.(29)"Slum Resettlement" means the process of relocation and settlement of slum dwellers from the existing untenable slums to an alternative site with dwelling space, basic civic and infrastructural services.(30)"State Slum Redevelopment Authority" means the Authority appointed under section 11 of this Act.(31)"Tenable Settlement" means ail slums which do not fall within the definition of Untenable Settlements.(32)"Tribunal" means the Tribunal established by the State Government under the section 16 of the Act,(33)"Untenable Settlement" are those settlements which are non- environmentally hazardous sites (like riverbank, pond sites, hilly or marshy terrains, etc.), ecologically sensitive sites (like mangroves, national parks, sanctuaries, etc.), and on land marked for public utilities and services (such as major roads, railways tracks, trunk infrastructure, etc.).(34)"Up-gradation" means the process of improving the quality or expanding of dwelling spaces occupied by slum dwellers with provision of basic services and infrastructure services and includes landscaping.(35)"Urban Area" means the area comprised within the limits of all cities and towns classified as urban by the Census 2001/ 2011 including the limits of Municipal Corporation or Municipal Council or Nagar Panchayat as constituted under the State Acts, including cantonment board or notified areas, and shall include the planning area as per the Development Plan of a town or City.(36)"Words and expressions used but not defined in this Act shall have the same meaning as indicated under the State Municipal Corporation/ Municipality Act, State Town Planning Act and/ or the Urban Development Act and other relevant Acts of the State.Chapter - II Property Rights
