Section 2 in Karnataka Land Grabbing Prohibition Act, 2011
2. Definitions
In this Act, unless the context otherwise requires,-(a)"Charitable Endowment" means Charitable Endowment as defined in sub-section (5) of section 2 of the Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001);(b)"Government" means the State Government;(c)"Hindu Religious Institution" means the Hindu Religious Institution as defined in sub-section (17) of section 2 of the Hindu Religious Institutions and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001);(d)"Land" includes,-(i)land belonging to the Government, Wakf or the Hindu Religious Institutions and Charitable Endowments, a local authority, a statutory or non statutory body owned, controlled or managed by the Government;(ii)rights in or over land, benefits to arise out of land, and buildings, structures and other things attached to the earth or permanently fastened to anything attached to the earth;(e)"land grabber" means a person or group of persons or a Society, who commits or has committed land grabbing and includes any person who gives financial aid to any person for taking illegal possession of lands or for construction of unauthorised structures thereon, or who collects or attempts to collect from any occupiers of such lands rent, compensation and other charges by criminal intimidation, or who abets the doing of any of the above mentioned acts; and also includes the successors in interest;(f)"land grabbing" means every activity of grabbing of any land, without any lawful entitlement and with a view to illegally taking possession of such land, or enter into or create illegal tenancies or lease and licences agreements construct unauthorised structures thereon for sale or hire, or give such lands to any person on rental or lease and license basis for construction, or use and occupation, of unauthorised structures; and the term "to grab land" shall be construed accordingly;(g)"local authority" includes the Municipal Corporation, a Municipal Council, Zilla Panchayat, Taluk Panchayat, Gram Panchayat, Town Panchayat, Industrial Township, Improvement Board, Urban Development Authority and Planning Authority or any Local Self Government body or institution by whatever name called constituted under any law for the time being in force;(h)"notification" means a notification published in the Karnataka Gazette; and the word "notified" shall be construed accordingly;(i)"person" includes a group or body of persons, any company or an association, whether incorporated or not;(j)"prescribed" means prescribed by rules made under this Act;(k)'Special Court' means a Special Court constituted under section 7;(l)"unauthorised structures" means any structure constructed, without express permission of the concerned competent authority under relevant law for the time being in force;(m)"Wakf" means wakf as defined in clause (r) of section 3 of the Wakf Act, 1995 (Central Act 43 of 1995).
