Section 2 in Tamil Nadu State Housing Board Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"betterment fee" means the fee declared to be payable under section 73 in respect of an increase in the value of land resulting from the execution of a housing or improvement scheme;(2)"Board" means the [Tamil Nadu State Housing Board] [This expression was substituted for the expression 'Madras State Housing Board' by paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.] constituted under section 3;(3)"Board premises" means any premises belonging to, or vesting in, the Board or taken on lease by the Board or any premises which is entrusted to, or in the possession or control of, the Board for the purposes of this Act;(4)"Chairman" means the Chairman of the Board;(5)"Committee" means any committee appointed under section 25;(6)"competent authority" means any person or authority authorised by the Government, by notification, to perform the functions of the competent authority under Chapter XI for such area as may be specified in the notification;(7)"Government" means the State Government;(8)"Housing Board Engineer" means the Housing Board Engineer appointed under section 16;(9)"housing or improvement scheme" means a scheme framed under this Act and includes any one of the types of schemes referred to in section 40;(10)"land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth;(11)"member" means the member of the Board;(12)"premises" means any land or building or part of a building and includes-(i)the garden, 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-(13)"regulations" means the regulations made under this Act;(14)"rules" means the rules made under this Act;(15)"Secretary" means the Secretary appointed under section 16;(16)"Tribunal" means the Tribunal constituted under section 79;(17)"year" means the financial year.
