Section 2 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of coming into force of this Act or any provisions thereof;(b)"Board" means Board of Trustees established under section 21 of this Act;(c)"Commissioner" means Commissioner of payment appointed under section 12 of this Act;(d)"Executive Officer" means Executive Officer appointed under section 23 of this Act;(e)"owners" means deceased Dr. Svetoslav Roerich and deceased Mrs.Devikarani Roerich to whom the land specified in Schedule-I belonged and includes any person who claims title to such lands as their heir or legal representative;(f)"Roerich and Devikarani Roerich Estate" means the lands specified in Schedule-I and which belonged to deceased Dr.Svetoslav Roerich and deceased Mrs. Devikarani Roerich or both or belongs to any transferee and includes all other movable properties found and buildings situated on such lands and belonging to the owners or transferees;(g)"Schedule" means Schedule to this Act;(h)"specified date" means such date as the State Government may for the purpose of any provisions of this Act, by notification, specify;(i)"transferee" means a person to whom any land specified in Schedule- 1 has been alienated by the owners by way of sale, gift, mortgage, lease or otherwise on or after the Ist day of January, 1991;(j)"year" means the year commencing on the first day of April.
