Section 2 in Telangana Housing Schemes (Acquisition of Land) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'court' means a principal civil court of original jurisdiction and includes any other civil court which may be specified by the Government, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, as having jurisdiction in respect of the matters dealt with in this Act;(b)'Government' means the State Government;(c)'land' includes things attached to the earth or permanently fastened to anything attached to the earth;(d)'persons interested' in relation to any land, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the acquisition of that land under this Act, and a person shall be deemed to be interested in land, if he is interested in an easement affecting the land;(e)'prescribed' means prescribed by rules made under this Act.
