- In this Act, unless there is anything repugnant in the subject or context,-(a)"betterment contribution" means the contribution prescribed by section 69 ;[(a-1) "building" means a house, hut, shed or other structure for whatever purpose and of whatever material constructed and every part thereof, whether used as a human habitation or not, andincludes well, latrine, drainage work, fixed platform, verandah, plinth, doorstep, compound wall, fencing and the like, and any work connected therewith ;] [Inserted by Central Provinces and Berar Act No. XXXIV of 1949, section 2.](b)"building line" means a line, in rear of the street alignment, up to which the main wall of a building abutting on a projected public street may lawfully extend ;(c)"Chairman" means the chairman of the Trust ;(d)[***] [Omitted by M.P. Act No. XIV of 1952, section 2.](e)"committee" means a committee constituted under sub-section (1) of section 18 ;(f)"land" has the meaning assigned to it in clause (a) of section 3 of the Land Acquisition Act, 1894 (I of 1894);(g)[***] [Omitted by M.P. Act No. XIV of 1952, section 2.](h)"regulation" means a regulation made under section 90 ;(i)"rule" means a rule made under this Act ;(j)"street alignment" means a line dividing the land comprised in, and forming part of, a street from the adjoining land ;(k)"Tribunal" means a tribunal constituted under section 62 ;(l)the words and expressions not defined in this Act have the meanings assigned to them in the [City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 2.].(m)all references to anything done, required, authorised, permitted, forbidden or punishable, or to any power vested under this Act, shall include anything done, required, authorised, permitted, forbidden, or punishable or any power vested-(i)by any provision of this Act ; or(ii)by any [rule, regulation or scheme made] [Substituted for the words 'rule or scheme' by the Central Provinces and Berar Act VII of 1944, section 2.] under the provision of this Act ; or(iii)under any provisions of the [City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 2.] which the Trust has by virtue of this Act power to enforce.
