Section 2 in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed day" means the date on which this Act comes into force;(b)"company" means the Great Eastern Hotel Limited;(c)"Hotel Authority" means the Great Eastern Hotel Authority constituted under section 5;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"undertaking of the company" means the properties, both movable and immovable, cash balances, reserve funds and other assets of the company including lands, buildings, machineries, plants, furniture, equipments, stores and any other property which may be in the ownership, possession, custody or control of the company in relation to its undertaking immediately before the appointed day and all books of accounts, registers and other documents of whatever nature relating thereto.
