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State of West Bengal - Section

Section 2 in The Mahajati Sadan Act, 1949

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-
(a)"the Board" means the Board of Trustees for the Mahajati Sadan constituted under this Act,
(b)"Collector" means the First Land Acquisition Collector, Calcutta,
(c)"person interested" has the same meaning as in the Land Acquisition Act, 1894,
(d)the expression "purposes of the Mahajati Sadan" means purposes relating to the erection, equipment, maintenance, repairs, additions, alterations, management, control, use or application of the Mahajati Sadan or of any property or Fund held for or in connection with the Mahajati Sadan and includes the purposes referred to in clause (i) of section 8.
(e)"trustee" means a member of the Board.