In this Act, unless there is anything repugnant in the subject or context, -(1a)[ "betterment fee" means the fee prescribed by section 78A in respect of an increase in value of land resulting from the execution of an improvement scheme] [Clause (1a) Inserted by Ben. Act 8 of 1931.] ;(a)"the Board" means the Board of Trustees for the improvement of Calcutta, constituted under this Act;(aa)[ "Building line" means a line (in rear of the street alignment) up to which the main wall of a building abutting on a projected public street may lawfully extend] [Clause (aa) inserted by Ben. Act 3 of 1915.];(b)[ "the Calcutta Municipality" means "Calcutta" as defined in clause (II) of section 5 of the Calcutta Municipality Act, 1951] [Clause (b) words and figures in clause (d) substituted by W.B. Act 32 of 1955.];(c)"Chairman" means the Chairman of the Board;(d)"the Corporation" means the Corporation of Calcutta constituted under the said [Calcutta Municipal Act, 1951] [Clause (b) words and figures in clause (d) substituted by W.B. Act 32 of 1955.].[* * * * * *] [Clause (e) repealed by Ben. Act 1 of 1939.](f)[ "improvement scheme" means an improvement scheme as described in section 35D, but does not include a projected public street or a projected public park referred to in section 63] [Clause (f) words and figures in clause (h), substituted by W.B. Act 32 of 1955.];(g)"land" has the same meaning as in clause (a) of section 3 of the Land Acquisition Act, 1894;(h)"municipal assessment-book" means the assessment-book kept [under section 185 of the Calcutta Municipal Act, 1951] [Clause (f) words and figures in clause (h), substituted by W.B. Act 32 of 1955.] or the valuation and rating list prepared under [section 136 of the Bengal Municipal Act, 1932] [Words and figures substituted by Ben. Act 1 of 1939.];(j)"notification" means a notification published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.];(k)"Secretary to the Board" means the person for the time being appointed by the Board to discharge the functions of Secretary to the Board;(l)the "Tribunal" means the Tribunal constituted under section 72;(m)"Trustee" means a member of the Board; and(n)[ the expressions "bustee", "drain", "public street" and "street alignment" have the same meaning as in clauses (10), (26), (60) and (72), respectively, of section 5 of the Calcutta Municipal Act, 1951] [Clause (n) substituted by W.B. Act 32 of 1955.].
