Section 2 in Arunachal Pradesh Housing Board Act, 2014
2. Definition.
- In this Act, unless the context otherwise requires, -(a)"adjoining area" means such area as may be specified to be an adjoining area under section 17 ;(b)"Board" means the Arunachal Pradesh, State Housing Board established and constituted under section 3 ;(c)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to or in possession or under the control of the Board under this Act;(d)"Building materials" means such commodities or articles as are specified by the State Government by notification to be building materials for the purposes of this Act;(e)"bye-laws" means bye-laws made under section 77;(f)"Chairman" means the Chairman of the Board ;(g)"Competent authority" means any person authorised by the State Government, by notification, to perform the functions of the competent authority under Chapter VI for such area as may be specified in the notification;(h)"Housing scheme" means a housing scheme made under this Act, the rules and regulations made thereunder;(i)"Land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(j)"local authority" means a Municipality constituted under the Arunachal Pradesh Municipal Act, 2007 or Gram Panchayat constituted under the Arunachal Pradesh Gram Panchayat Act, 2000;(k)"Member" means a member of the Board including the Chairman;(l)"Premises" means any land or building or part of a building and includes: -(i)Gardens, grounds and out-houses, if any, appurtenant to such building, any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(m)"prescribed" means prescribed by rules under this Act;(n)"regulations" means regulations made under section 76;(o)"rent" means the amount payable to the Board in respect of the occupation of the Board's premises and includes the charges for water and electricity payable in respect of water and electricity used or consumed in the premises;(p)"Secretary" means the Secretary of the Board;(q)"Tribunal" means the Tribunal specified under section 44; and(r)"year" means the year commencing on the 1st day of April and ending on the 31 st day of March.Chapter - II Establishment of The Board
