Section 2 in Tamil Nadu Heritage Commission Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"building" includes any structure or erection or part of a structure or erection which is intended to be used for residential, industrial, commercial, cultural or other purposes whether in actual use or not;(b)"building operations" includes rebuilding operations, structural alterations of or additions to buildings or other operations normally undertaken in connection with the construction of buildings;(c)"Chairman" means the Chairman of the Commission;(d)"Commission" means the Tamil Nadu Heritage Commission constituted under section 3;(e)"development" with its grammatical variations means the carrying out of building, engineering, mining or other operations in or over or under land or the making of any material change in any building or land, and includes re-development;(f)"engineering operations" includes the formation or laying out of means of access to a road or the laying out of means of water supply or drainage;(g)"Government" means the State Government;(h)"heritage building" means any building or one or more premises or any part thereof which requires preservation and conservation for historical, architectural, environmental or cultural importance and includes such portion of the land adjoining such building or any part thereof as may be required for fencing or covering or otherwise preserving such building and also includes the areas and buildings requiring preservation and conservation for the purposes as aforesaid;(i)"local authority" means any municipal corporation or municipal council or panchayat union council or village panchayat constituted or to be constituted under the relevant law for the time being in force;(j)"member" means a member of the Commission;(k)"monuments of heritage importance" means any building, structure, erection, monolith, monument, mound, tumulus, tomb, place of interment, cave, sculpture, inscription on an immovable object or any part or remains thereof, or any site, which the Government, by reason of its heritage association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling in to decay;(l)"notification" means a notification published in the Tamil Nadu Government Gazette;(m)"prescribed" means prescribed by rules made under this Act;(n)"public amenity" includes road, water supply, street lighting, drainage, sewerage, public works or such other convenience as the Government may, by notification, in the Tamil Nadu Government Gazette, specify to be a public amenity for the purposes of this Act;(o)"regulation" means a regulation made by the Commission;(p)"rules" means rules made by the Government under this Act.
