Section 2 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
2. Definitions. - In this Act, unless the context otherwise requires,. -
(a)"Adhyaksh" means the Adhyaksh of the Board ;(b)"appointed day" in relation to any area, means the day on which this Act comes in to force in that area ;(c)"betterment fee" means the fee leviable under Chapter IV ;(d)"Board" means the Uttar Pradesh Avas Evam Vikas Parishad established under this Act;(e)"Board premises" means any premises belonging to, or vested in, the Board or taken on lease by the Board or which are entrusted to, or are in the possession or control of, the Board for the purposes of this Act;[(f) The Managing Director, Uttar Pradesh Jal Nigam, Lucknow ex officio;][(ff) the Director, Central Building Research Institute, Roorkee, ex officio;](g)"city" means any local area constituted to be a city under section 3 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. U.P. Act 1959);(h)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth ;(i)"Master Plan" means a Master Plan prepared under any law for the time being in force;(j)"Municipality" means a municipality as defined in clause (9) of section 2 of the U.P. Municipalities Act, 1916 (U.P. Act No. II of 1916) ;(k)"Nagar Mahapalika" means a Nagar Mahapalika established under section 4 of the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. II of 1959),(l)"notified area" means a notified area as defined in sub-section (2) of section 337 of the U.P. Municipalities Act, 1916 (U.P. Act No. II of 1916);(m)"premises" means any building or part of building, and includes. -(i)any garden, grounds, and out-houses appertaining to such building or part; and(ii)any fittings affixed to such building or part for the more beneficial enjoyment thereof;(n)"prescribed" means prescribed by rules ;(o)"prescribed authority" means any authority appointed by the State . Government by notification in the Gazette to perform all or any of the functions of a prescribed authority under this Act;(p)"regulations" means regulations made under this Act;(q)"rules" means rules made under this Act;(r)"State Government" means the Government of Uttar Pradesh;(s)"town area" means any local area declared or defined under section 3 of the U.P. Town Areas Act, 1914 (U.P. Act No. II of 1914) to be a town area;(t)"Tribunal" means a Tribunal constituted under section 64;(u)"Unit" means a Housing Unit established under section 9, and(v)except in clauses (f), (g) and (j), references to a 'city' or 'municipality' shall be construed as including references to areas laying within a distance of five kilometres beyond the limits of such city or municipality.
