Section 2 in Karnataka Krishna Basin Development Authority Act, 1992
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Authority" means the Karnataka Krishna Basin Development Authority;(b)"Chairman" means the Chairman of the Authority;(c)"Chief Executive" means the Chief Executive of the Authority appointed under section 14 of the Act;(d)"Code" means, in relation to scheduled disputes, the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and in relation to scheduled offences, the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(e)"Krishna Basin" means the basin area of the Krishna River and its tributaries lying within the territories of the State of Karnataka;(f)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them in the Land Acquisition Act, 1894 (Central Act 1 of 1894) as amended by the Land Acquisition (Karnataka Extension and Amendment) Act, 1961;(g)"Member" means the member of the Authority;(h)"Regulations" means the regulations made under this Act;(i)"Rules" means the rules framed under this Act;(j)"Special Court" means the Special Court constituted under section 31 of this Act;(k)"Scheduled disputes" means the disputes specified under schedule 1 appended to this Act;(l)"Scheduled offences" means the offences specified under Schedule II appended to this Act;(m)"Special Land Acquisition officer" means the Land Acquisition officer of the Authority appointed under section 29 of the Act.(n)"Special Government Pleader-cum-Public Prosecutor" means the Special Government pleader-cum-Public Prosecutor of the Authority appointed under section 36 of this Act.Chapter-II Constitution and Incorporation of the Authority
