Section 2 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)'allotment' means the grant, in writing, by or on behalf of the State Government, of a right of use and occupation of any Government premises to any person but does not include a grant by way of lease;(b)'competent authority' means any officer not below the rank of a Sub-Deputy Collector or a Sub Deputy Magistrate, authorised by the State Government by notification in the Official Gazette, perform all or any of the functions of the competent authority under this Act for such area as may be specified in the notification;(c)'Government premises' means any premises belonging to, or taken on lease or requisitioned by, the State Government;(d)'premises' means any land or building or part of a building and includes-(i)the garden, grounds and outhouses, if any, appertaining to such building or part of a building;(ii)any furniture supplied by the State Government for use in such building or part of a building; and(iii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(e)'prescribed' means prescribed by Rules made under this Act;(f)'rent' shall have the meaning assigned to it in the Transfer of Property Act, 1882 (IV of 1882) and includes ground rent, municipal tax or any other amount payable by any allottee for use and occupation of premises; and(g)'unauthorised occupation' means the occupation of Government premises by any person either without any allotment or after the expiry of one month from the date on which an allotment is cancelled under Section 3.(h)[ "Pool" means a Government premise or a set of Government residences/quarters meant for allotment to different category of persons entitled to Government quarters/residences under any Act or Rule and notified as such under this Act or rules framed thereunder."] [Inserted by Act 8 of 1996.]
