Section 2 in The Himachal Pradesh Roadside Land Control Act, 1968
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(1)"agriculture" includes horticulture, dairy farming, poultry forming and the planting and upkeep of an orchard;(2)"building" means a house, hut, shed or other rooted structure for whatever purpose or of whatsoever material constructed, and every part thereof, and includes a wall or masonry plat form or masonry ditch or drain but does not include a tent or a fence for agricultural purposes;(3)["Collector" includes any authority appointed] [For such appointments see Notification No. 19-9/69 PWD dated the 16th January 1970, appended.] by the Government, by notification in the Official Gazette, to perform all or any of the functions of the Collector under this Act;(4)"place of worship" includes a temple, church, mosque, imambara, tanquio, idgah, samadhi, math, sati;(5)"prescribed" means prescribed by rules made under this Act;(6)"road" means a road maintained by the Government or any local authority or a route demarcated by the Government or a local authority with a view to constructing along it a road;(7)"controlled area" means an area declared as such under section 3;(8)"Financial Commissioner" means Financial Commissioner of Himachal Pradesh and includes any person for the time being appointed by the Government by notification, to exercise and perform all or any of the powers and functions of the Financial Commissioner under this Act and the rules made thereunder;(9)"Government" or "State Government" means the Government of Himachal Pradesh;(10)"scheduled road" means a road declared as such by the Government under section 3; and(11)"Official Gazette" means the Rajpatra, Himachal Pradesh.
