Section 2 in Uttar Pradesh Rural Housing Board Act, 1983
2. Definitions..
- In this Act-(a)"Board" means the Uttar Pradesh Rural Housing Board established under section 3;(b)"Chairman" means the Chairman of the Board;(c)"Housing Scheme" means a housing scheme prepared in accordance with the provisions of this Act;(d)"land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(e)"member" means a member of the Board and includes a Chairman;(f)"prescribed" means prescribed by rules;(g)"programme" means the annual housing programme prepared by the Board under section 25;(h)"rural area" means the area of a district excluding -(i)every city as defined in the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959,(ii)every municipality as defined in the United Provinces Municipalities Act, 1916,(iii)every notified area as defined in the United Provinces Municipalities Act, 1916,(iv)every town area declared and defined under the United Provinces Town Areas Act, 1914,(v)area declared as "development area" under section 3 of the Uttar Pradesh Urban Planning and Development Act, 1973,(vi)area covered by any housing or improvement scheme under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.(vii)area covered by any housing or improvement scheme under any other enactment;unless the State Government, after consultation with the competent authority under the aforesaid relevant enactment, declares any such area or part of the area for the purposes of this Act;(i)"Tribunal" means a tribunal constituted under section 40.
