Section 2 in The Bihar State Housing Board Act, 1982
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context.-(1)"adjoining area" means such area as may be specified to be an adjoining area under Section 29;(2)"appointed day" in relation to any area, means the day on which this Act comes into force in that area;(3)"Board" means the Bihar State Housing Board constituted under Section 3;(4)"Board premises" means any premises belonging to or vesting in, the Board or taken on lease by the Board or any premises which is entrusted to the Board under this Act for management and use for the purposes of this Act;(5)"building" means a house, outhouse, stable, shed, hut (other than a hut made of mud appurtenant to or situated in a cultivated field in any area outside the limit of a city, municipality, town area or notified area) or other enclosure or structure, whether or masonry, bricks, wood, mud, metal or any other material whatsoever, and whether used as a human dwelling or otherwise and includes any verandah, platform, plinth, staircase, doorstep or wall including compound wall other than a boundary wall of a garden or of agricultural land not appurtenant to a house but does not include a tent or other such portable temporary shelter;(6)"building materials" means such commodities or articles as are specified to be building materials for the purposes of this Act by the State Government by notification in the Official Gazette;(7)"bye-laws" means bye-laws made under Section 116;(8)"Chairman" means the Chairman of the Board;(9)"Managing Director" means the Managing Director of the Board;(10)"Committee" means any committee appointed under Section 13;(11)"competent authority" means any person or authority authorised by the Government by notification to perform the functions of the competent authority under Chapter IX for such area as may be specified in the notification;(12)"Government" means the State Government;(13)"housing or improvement scheme" means a scheme framed under this Act and includes any one of the types of schemes referred to in Section 28;(14)"land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth;(15)"member" means the member of the Board, and includes the Chairman of the Board;(16)"municipality" means any area to which the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) applies and includes any area comprised within the limits of a Municipal Corporation established and constituted under any law for the time being in force; and a notified area constituted under Chapter XIV of the Bihar and Orissa Municipal Act, 1922 (B. O. Act VII of 1922);Explanation.-A Municipality includes a notified area constituted under Chapter XIV of the Bihar and Orissa Municipal Act, 1922 (B. O. Act VII of 1922);(17)"owner" includes the person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver for another person or for any religious or charitable purpose the rents or profits of the property in connection with which the word is used;(18)"premises" means any land or building or part of a building and includes-(i)the garden, grounds and outhouses, if any, appertaining to such building or part of a building;(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof; and(iii)roadside land adjoining park, garden, roads, drains, water lines, sewer lines or area or vacant plot adjoining thereto;(19)"prescribed" means prescribed by Rules made under this Act;(20)"Regulations" means the Regulations made under this Act;(21)"Rules" means the Rules made under this Act;(22)"Secretary" means the person for the time being appointed by the State Government to discharge the functions of the Secretary to the Board;(23)"State" means the State of Bihar;(24)"Tribunal" means the tribunal constituted under section 52;(25)"Unit" means a Housing Unit established under section 21;(26)"Year" means the financial year; and(27)excepting clauses (6) and (17) references to a "City" or "Municipality" shall be construed as including references to areas lying within a distance of five kilometres beyond the limits of such City or Municipality.
