Section 2 in Hyderabad Metropolitan Region, Disposal of Stray Bits and Land of Hyderabad Metropolitan Development Authority Rules, 2017
2. Definitions.
(a)"Act" means the Hyderabad Metropolitan Development Authority (HMDA) Act, 2008 (Act No.8 of 2008).(b)"Competent Authority" : means the Metropolitan Commissioner of Hyderabad Metropolitan Development Authority and the officers designated by the Metropolitan Commissioner for carrying out and implementing this rules.(c)"Executive Committee" : means the Committee constituted under section 5(1) of the Hyderabad Metropolitan Development Authority Act, 2008;(d)"Government" : means the State Government of Telangana;(e)"Land" includes benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth;(f)"Stray Bit" : means the land pockets which were not assigned any plot number, having uneven surface, having no proper shape, having no approach road, land pockets with boulders and huge pits shall be treated as Stray Bits;(g)"Left over Plots" : means the plots which are left over unsold during the previous auctions and future auctions in HMDA/developed layouts shall be treated as left over plots;(h)"Acquired land" : means the lands acquired by Hyderabad Metropolitan Development Authority under the Land Acquisition Act 1894 (Central Act-1 of 1894) or under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) and also including consent land purchased through negotiation;(i)"Allotted lands" : means the land parcel allotted to Hyderabad Metropolitan Development Authority by Government for resource mobilization or for various purposes;(j)"Gifted lands" : means lands gifted to Hyderabad Metropolitan Development Authority by private layout developers towards Capitalization charges;(k)"Mortgaged lands" : means the lands mortgaged by private layout developers or builders towards surety for completion of the project;
