Section 2 in Nagpur Improvement Trust Land Disposal Rules, 1983
2. Definitions.
- In these Rules, unless the context otherwise requires,-(i)"Act" means the Nagpur Improvement Trust Act, 1936 (C.P. and Berar Act No. XXXVI of 1936);(ii)"Chairman" means Chairman of the Nagpur Improvement Trust;(iii)"Government" means the Government of Maharashtra;(iv)"Grant of land" means grant of land by lease;(v)"Lease", "Lessee", "Lessor", shall have the same meanings respectively assigned to them by section 105 of the Transfer of Property Act, 1882 (4 of 1882);(vi)"plot" means a continuous individual portion of land set apart for allotment to an individual person of a body of persons for construction of a building or for any other purpose and shown as such in the layout of the scheme prepared by the Trust;(vii)"Trust" means the Nagpur Improvement Trust created and incorporated under the Nagpur Improvement Trust Act, 1936 (C.P. and Berar Act No. XXXVI of 1936);(viii)all other terms and expressions used but not defined in these rules which are used and defined in the Act shall have the meanings respectively assigned to them in the Act.
