Section 2 in Digha Acquired Land Settlement Act, 2010
2. Definitions.
- In this Act unless there is anything repugnant to the subject or context:-(a)"Acquired land" means the 1024.52 acres land acquired by the State of Bihar at Digha, Patna for the purposes of the Bihar State Housing Board.(b)"Allotee" means allottee as defined under the Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983.(c)"Applicant" means those person/persons who have made application to the Board along with earnest money in the manner prescribed by it for allotment of plots of land/houses/flats in the acquired land at Digha.(d)"Authority" means the Authority constituted under Section-9 of this Act.(e)"Board" means Bihar State Housing Board constituted under the Bihar State Housing Board Act, 1982.(f)"Building" includes any structure or part of structure which is being used or is intended to be used for residential, commercial or any other purpose in the acquired land,(g)"Chairman" means the Chairman of the Board.(h)"Chairperson" means the Chairperson of the Authority.(i)"Compensation" means the amount paid/payable to the erstwhile land owners against the acquisition of their respective land under an Award made in accordance with the provisions made under the Land Acquisition Act.(j)"Erstwhile Landowner" includes such persons, whose land was acquired by the State of Bihar at Digha, Patna for the purposes of the Board.(k)"Ex-Gratia Amount" means the amount determined by the Board and approved by the Government to be payable to the erstwhile land owners or their transferees either through registered sale deed or through any other written instrument against their respective land acquired for the Board in addition to the compensation already paid/ payable to them in terms of the provisions made under the Land Acquisition Act.(l)"Managing Director" means the Managing Director of the Board.(m)"Government" means the State Government.(n)"Prescribed" means prescribed by Rules or order or notification made under this Act.(o)"Rules" means the Rules framed under this Act.(p)"Scheme" means any scheme framed under this Act.(q)"Secretary" means the Secretary to the Board.(r)"Settlee" means such unauthorised occupant, who is in unauthorised occupation of the acquired land with construction of dwelling house commercial building and to whom the portion of the acquired land, found to be under his unauthorised occupation with construction of dwelling house or commercial building is settled by the Board under the scheme framed by it in exercise of the powers under Section 3 of this Act.(s)"Settlement" means settlement of Digha land of the Board with the settlees who are neither applicant nor allotee of the Board but have unlawfully constructed dwelling house/any other residential/commercial construction, which may be settled under the scheme framed.(t)"Settlement Charge" means the amount determined by the Board and approved by the State Government while framing the scheme under Section 3 of the Act for settlement of the portions of the acquired land under unauthorised occupation and to be charged by the Board from the concerned unauthorised occupant.(u)"State" mean the State of Bihar.(v)"Transferee" means those person/persons to whom plot/plots of land forming part of the acquired land has/have been transferred by the concerned erstwhile land owner/owners by written instrument/instruments after the acquisition of the acquired land.(w)"Unauthorised Occupants" includes those persons, who have settled over the acquired land by making illegal purchases of plots of land either through registered sale deed or through any other written instrument after acquisition of the acquired land and by raising construction of dwelling houses/commercial buildings there upon without there being any valid title and legal authority over the land.(x)"Sector" means the twelve neighbourhood sectors carved out of the acquired land by the Board by preparing the lay out plan thereof under the Bihar State Housing Board Act, 1982 indicating the same therein.Chapter-II
