Section 2 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)'allotment' means the grant, orally or in writing, by or on behalf of the State Government, of a right of use and occupation of any Government premises to any person but does not include a grant by way of lease;(b)'competent authority' means any person authorised by the State Government, by notification in the Official Gazette, to perform the function of a competent authority under this Act, for such area as may be specified in the notification;(c)'displaced persons' means a person displaced after the first day of March, 1947, from the territories now comprised in Pakistan, who is, for the time being, resident in the State of Bihar and has been registered as a displaced person under any Act or order of the State Government;(d)'Government premises' means any premises for displaced persons belonging to, or taken on lease or requisitioned by, the State Government and includes such premises as dharamasalas, or private buildings, occupied by displaced persons-(i)either under the orders of the State Government or any of its officers, or(ii)without such orders or without the permission of the owner of such premises:Provided that the State Government or its officers subsequently undertook to meet the cost of repairs or maintenance of such premises or to pay the rent and taxes thereof;(e)'premises' means any building or part of a building and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building;(ii)any furniture supplied by the landlord for use in such building or part of a building; and(iii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(f)'prescribed' means prescribed by Rules made under this Act;(g)'rent' shall have the meaning assigned to it in the Transfer of Property Act, 1882 (IV of 1882) and includes ground rent, municipal tax or any other amount payable by any allottee for use and occupation of premises; and(h)'unauthorised occupation' means the occupation of Government premises by any person either without any allotment or after an allotment has been cancelled under Section 3.
