Section 2 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means the Collector of the district, and includes any other officer appointed by the State Government for performing the functions of the Collector under this Act;(b)"corporate authority" means any company or corporation referred to in sub-clauses (ii) and (iii) of clause (e) of this section.(c)"estate" has the meaning assigned to it in the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954).(d)"premises" means any land, whether used for agricultural or non-agricultural purposes, or any building or part of a building and includes,-(i)the garden, grounds and out-houses, 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;(e)"public premises" means any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the State Government and includes any premises belonging to, or taken on lease by, or on behalf of-(i)any municipal corporation/committee notified area committee, panchayat samiti, Panchayat or improvement trust;(ii)any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty one per cent of the paid up share capital is held by the State Government,[omitted.] [Added by section 2 of the H.P.Public Premises and land (Eviction and Rent Recovery) Amendment Act No. 4 of 1983. ](iii)any corporation (not being a company as defined in section 3 of the Companies Act, 1956 or a local authority) established by or under a Central Act as defined in clause (7) of section 3 of the General clauses Act, 1897, or a Himachal Pradesh Act and owned or controlled by the State Government 1and(iv)[ any cooperative society registered or deemed to have been registered under the H.P. Cooperative Societies Act 1968.] [Added by section 2 of the H.P.Public Premises and land (Eviction and Rent Recovery) Amendment Act No. 4 of 1983.](f)"prescribed" means prescribed by rules made under this Act.(g)"rent" in relation to any public premises means the consideration payable periodically for the authorised occupation of the premises, and includes-(i)any charge for electricity, water or any other services in connection with the occupation of the premises; and(ii)any tax (by whatever name called) payable in respect of the premises, where such charge or tax is payable by the State Government, the corporate authority or a local body as given in sub-clause (i) of clause (e) of this section.
