- In this Act, unless there is anything repugnant in the subject or context-(1)"Board" means the Housing Board constituted under section 3;(2)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purposes of this Act;(3)"Building materials" means such commodities or articles as are specified to be building materials for the purposes of this Act by the Government by notification in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(4)"Bye-laws" means bye-laws made under section 72;(5)"Chairman" means the Chairman of the Board;(6)"Competent authority" mean [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], to perform the functions of the competent authority under Chapter VI for such area as may be specified in the notification;(7)"Corporation" means a Municipal Corporation constituted under the [Hyderabad Municipal Corporations Act, 1955 (II of 1956)] [The Act is renamed as 'the Greater Hyderabad Municipal Corporation Act, 1956' by Act No.13 of 2008.] for the cities of Hyderabad and Secunderabad:[(7-A) "Government" means the State Government;] [Inserted by Act No.15 of 1962.](8)"Housing scheme" means a housing scheme made under this Act;(9)"Land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(10)"Local authority" includes Municipal Corporation, Municipal and Town Committees, 6 [District Municipalities, Zilla Parishads, Panchayat Samithies] and village panchayats;(11)"member" means a member of the Board;(12)"Premises" [means any land or building] [Substituted by Act No.15 of 1962.] or part of a building and includes-(i)gardens, grounds and outhouses, if any, appertaining to such building or part of a building, and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(13)"Prescribed" means prescribed by rules made under this Act;(14)"Programme" means the annual housing programme prepared by the Board under section 24;(15)"Regulations" means regulations made under section 71;(16)"rules" means rules made under section 70;(17)"Secretary" means the Secretary of the Board;(18)"Tribunal" means the Tribunal constituted under section 47; and(19)"year" means the year commencing on the 1st day of April and ending on the 31st of March.
