- In this Act, unless the context otherwise requires,-(a)"Board" means the Housing Board constituted under section 3;(b)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purpose of this Act;(c)"building materials" means such commodities or articles as are specified by the State Government by notification to be building materials for the purposes of this Act;(d)"bye-laws" means bye-laws made under section 77;(e)"Chairman" means the Chairman of the Board;(f)"competent authority" means any person authorised by the State Government, by notification to perform the functions of the competent authority under Chapter VI for such area as may be specified in the notification;(g)'Corporation' means a Municipal Corporation established under any law for the time being in force in the State;[(g-1) 'District', 'District Court' and 'District Judge' respectively mean in the case of the Bangalore Metropolitan area, 'the City of Bangalore', 'the City Civil Court and 'a Judge' as defined in the Bangalore City Civil Court Act, 1979 (Karnataka Act 13 of 1980);] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988. 8 [Act 10 of 1963].][(g-2)] 'Housing Commissioner' means the officer appointed under section 10;] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973 & re-numbered by Act 8 of 1988 w.e.f. 01.05.1988 by notification. Text of the notification is at the end of the Act.](h)"housing scheme" means a housing scheme under this Act;[(h-1) "Joint Venture Projects" means, projects taken up by Local bodies or Private parties and the Board jointly, subject to such terms and conditions as may be prescribed.] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.](i)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;[(i-1) 'land development scheme' means a scheme framed under this Act for the purpose of providing house sites in any area;] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.](j)"member" means a member of the Board;(k)"notification" means a notification published in the official Gazette;(l)"premises" means any building or part of a building and includes,-(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a building, and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(m)"prescribed" means prescribed by rules;(n)"programme" means the annual housing programme [and land development programme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] prepared by the Board under section 19;[(n-1) "Public Private Partnership projects" means a project on a specific term of contract between a private party and the Board for providing a public asset or service subject to such norms as may be prescribed.] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.](o)"regulations" means regulations made under section 76;(p)"rent" means the amount payable to the Board in respect of the occupation of a Board premises [but excludes] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] the charges for water and electricity payable in respect of water and electricity used or consumed in the premises.(q)"rules" means rules made under section 74;(r)"Secretary" means the Secretary of the Board;(s)"Tribunal" means the Tribunal specified under section 40; and(t)"year" means the year commencing on the 1st day of April and ending on the 31st day of March.
