Section 2 in The Howrah Municipal Corporation Act, 1980

[Cites 0, Cited by 10] [Entire Act]

State of West Bengal - Section

Section 2 in The Howrah Municipal Corporation Act, 1980

2. Definitions.

- In this Act, unless the context otherwise requires, -

(1)[ an article shall be deemed to be "adulterated" -

(a)in the case of drugs, if its strength, quality or purity falls below the professed standard under which it is sold or exposed for sale;

(b)in the case of confectionery, if it contains any mineral substance or poisonous colouring or flavouring matter or other ingredients deleterious or detrimental to health; and

(c)in the case of food, -

(i)if any substance has been mixed or packed with it so as to reduce or lower or harmfully affect its quality or strength, or

(ii)if any substance has been substituted wholly or in part for the article, or

(iii)if any normal constituent of the article has been wholly or in part abstracted, or

(iv)if it is mixed, coloured, powdered, coated or stained in a manner whereby deterioration or inferiority is concealed, or

(v)if it does not comply with the standard prescribed therefor by or under this Act or under any other law for the time being in force, or

(vi)if it contains or is mixed or diluted with any substance in any quantity to the prejudice of the purchaser or consumer or in any proportion which diminishes in any manner its food value or nutritive properties as compared with the same in a pure or normal state and in an undeteriorated and sound condition, or

(vii)if it contains any added poisonous or other added deleterious ingredient which may render such article injurious to health, or

(viii)if it is not of the nature, substance or quality which it purports or is represented to be;]

(1A)[ "Annual Development Plan" means the Annual Development Plan prepared under section 231;] [Original clause (1) first renumbered as clause (1A) and present clause (1) inserted by W.B. Act 17 of 1995, then clause (1A) again renumbered as clause (1B) and present clause (1A) inserted by W.B. Act 11 of 1999.]

(1B)[ "building" includes a house, outhouse, stable, privy, urinals, shed, hut, walls (other than a boundary wall not exceeding three metres in height) and any other such structure, whether of masonry, bricks, wood, mud, metal or any other material whatsoever, but does not include a hogla or other similar kind of temporary shed erected on ceremonial or festive occasions;] [Original clause (1) first renumbered as clause (1A) and present clause (1) inserted by W.B. Act 17 of 1995, then clause (1A) again renumbered as clause (1B) and present clause (1A) inserted by W.B. Act 11 of 1999.]

(2)"building line" means the line which is in rear of the street alignment and up to which the main wall of a building of a land abutting on a street or projected public street may lawfully extend;

(3)"bustee" means an area containing land not less than seven hundred square metres in area occupied by or for the purposes of any collection of huts or other structures used or intended to be used for human habitation.Explanation. - If any question arises as to whether particular area is or is not a bustee, the Corporation shall decide the question and its decision shall be final;

(4)"by-law" means a by-law made by the Corporation under this Act;

(4A)[ "Carriage" means any wheeled vehicle, with springs or other appliances acting as springs, which is ordinarily used for the conveyance of human beings, and includes a jin-rick-shaw, cycle-rickshaw,, bicycle or tricycle, but does not include a perambulator or other form of vehicle designed for the conveyance of children;] [Clauses (4A) and (4B) inserted by W.B. Act 29 of 1990.]

(4B)[ "cart" means any cart, hackney or wheeled vehicle with or without spring, which is not a carriage as defined in this section, and includes a hand-cart, but does not include any wheeled vehicle which is propelled by mechanical power or its trailer;] [Clauses (4A) and (4B) inserted by W.B. Act 29 of 1990.]

(5)"[property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.]" includes the surcharge levied on the [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] under this Act;

(5A)[ "corporate sector" means a financial institution.] [Clause (5A) inserted by W.B. Act 11 of 1999.]Explanation. - "Financial institution" shall mean -

(a)a bank to which the provisions of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, do not apply,

(b)a financial institution which is not maintained or managed by the Central Government or the State Government,

(c)a private company, or a limited company (being a public company), as defined in the Companies Act, 1956, not being a public financial institution within the meaning of section 4A of that Act, or

(d)a co-operative society, by whatever name called, registered or deemed to have been registered under the West Bengal Co-operative Societies Act, 1983;

(6)"Corporation" means the Howrah Municipal Corporation established under this Act;

(7)"corrupt practice" means any act deemed to be a corrupt practice under rules to be made by the State Government in this behalf;

(7A)[ "dairy" includes any farm, cattle-shed, cow-house, milk-store, milk-shop or other place -

(a)from which milk is supplied on or for sale, or

(b)in which milk is kept for purposes of sale or used for manufacture or preparation for sale of -

(i)butter, or

(ii)ghee, or

(iii)cheese, or

(iv)curd, or

(v)dried, sterilized, condensed or tonned milk, but does not include -

(a)a shop or other place in which milk is sold for consumption on the premises only, or

(b)a shop or other place from which milk is sold or supplied in hermetically closed and unopened receptacles in the same original condition in which it was first received in such shop or other place;]

(7B)[ "dairyman" includes any occupier of a dairy, any cow-keeper who trades in milk, or any wholesale or retail seller of milk;] [Clauses (7A) and (7B) inserted by W.B. Act 29 of 1990.]

(8)"dangerous disease" means -

(a)cholera, plague, small-pox, cerebrospinal meningitis, diphtheria, tuberculosis, leprosy and syphilis, and

(b)any other epidemic, endemic, or infectious disease which the State Government may, by notification, declare to be a dangerous disease for the purposes of this Act;

(8A)[ "depot" means a place where articles are stored, whether for sale or for any other purpose, but not for domestic consumption or use, in quantities exceeding two thousand kilograms;] [Clauses (8A) and (8B) inserted by W.B. Act 29 of 1990.]

(8AA)[ "District Planning Committee" means the District Planning Committee constituted under sub-section (1) of section 3 of the West Bengal District Planning Committee Act, 1994, and includes the Siliguri Sub-Division Planning Committee;] [Clauses (8AA) and (8AAA) inserted by W.B. Act 11 of 1999.]

(8AAA)[ "Draft Development Plan" means the Draft Development Plan prepared under section 228;] [Clauses (8AA) and (8AAA) inserted by W.B. Act 11 of 1999.]

(8B)[ "domestic building" includes a dwelling house and any other masonry building which is neither a building of the warehouse class nor a public building as defined in this section nor a place exclusively used for private worship;] [Clauses (8A) and (8B) inserted by W.B. Act 29 of 1990.]

(9)"drain" includes a sewer, a house drain, a drain of any other description, a tunnel, a culvert, a ditch, a channel and any other device for carrying off sullage, sewage, offensive matter, polluted water, rain water or sub-soil water;

(10)"drug" means any substance used as medicine or in the composition or preparation of medicine, whether for internal or external use, but does not include a drug within the meaning of clause (b) of section 3 of the Drugs and Cosmetics Act, 1940;

(10A)[ "dwelling house" means a masonry building constructed, used or adapted to be used wholly or principally for human habitation;] [[Clauses (10A) to (10C) first inserted by W.B. Act 29 of 1990, then clauses (10B) and (10C) substituted by W.B. Act 52 of 1994. Previous clauses (10B) and (10C) were as under :-'(10B) 'edible fat' means fat prepared in a manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this clause;

(10C)'edible oil' means coconut oil, cotton seed oil, ground nut oil, olive oil and til (sesame) oil, in their pure state, linseed oil, mahua oil, mustard oil, rapeseed oil, poppy seed oil, sunflower oil, taramire oil, niger seed oil, soyabean oil, maize oil, palm oil, palm karnel oil, watermilor seed oil in their pure state, imported sealed oil labelled as such, any vegetable oil, prepared by hardening process such as hydrogenation and labelled as such and bearing in the label in English and Bengali the names of the oils entering into its composition, and any other oil which the State Government may, by notification, declare to be an edible oil for the purposes of this Act;'.]]

(10B)[ "edible fat" means ghee or vegetable fat like vanaspati, and includes beef or suet, mutton fat, goat fat, lard, cocoa butter [, refined salseed fat, kukum fat, mango kernel fat, dhupa fat, phulwara fat, or any other fat which the Central Government may, by notification, declare to be an edible fat under the provisions of the Prevention of Food Adulteration Act, 1954, or the rules made thereunder;] [[Clauses (10A) to (10C) first inserted by W.B. Act 29 of 1990, then clauses (10B) and (10C) substituted by W.B. Act 52 of 1994. Previous clauses (10B) and (10C) were as under :-'(10B) 'edible fat' means fat prepared in a manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this clause;

(10C)[ "edible oil" means coconut oil, cottonseed oil, groundnut oil, linseed oil, mahua oil, rapeseed oil, olive oil, poppyseed oil, safflower seed oil, taramira oil, til oil, niger seed oil, soyabeen oil, maize (corn) oil, refined vegetable oil, almond oil, watermelon seed oil, imported rapeseed oil, palm oil, palmolein, palm kernel oil, sun-flower seed oil, rice bran oil, or mustard oil, in pure state, imported sealed oil labelled as such, any vegetable oil, prepared by hardening process such as hydrogenation and labelled as such and bearing in the label in English and Bengali the names of the oils entering into its composition, [blended edible oil, partially hydrogenated and winterized soyabean oil, or any other oil which the Central Government may, by notification, declare to be an edible oil under the provisions of the Prevention of Food Adulteration Act, 1954, or the rules made thereunder;] [[Clauses (10A) to (10C) first inserted by W.B. Act 29 of 1990, then clauses (10B) and (10C) substituted by W.B. Act 52 of 1994. Previous clauses (10B) and (10C) were as under :-'(10B) 'edible fat' means fat prepared in a manner approved by the Health Officer from healthy goats, sheep, pigs, cows, buffaloes, or any other animal which the State Government may, by notification, specify for the purposes of this clause;

(11)[ "elected member" means an elected Councillor;] [[Clause (11) substituted by W.B. Act 36 of 1994, which was earlier as under :-'(11) 'elected member' Includes a Councillor and Alderman;'.]][* * * * * *] [[Clause (12) omitted by W.B. Act 11 of 1999, which was as under :-'(12) 'election authority' means the authority appointed by the State Government under section 33;'.]]

(13)"erection of a building" or "to erect a building" means -

(a)to erect a new building on any site, whether previously built upon or not,

(b)to re-erect -

(i)any building of which more than one-half of the cubical contents above the level of plinth and within the external surface of its walls and roofs have been pulled down, burnt or destroyed, or

(ii)any building of which more than one-half of the superficial area of the external walls above the level of plinth has been pulled down, or

(iii)any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down; or

(c)to make any addition to a building including roofing or covering an open space between walls or building, or closing permanently any door or window in any external wall, or removing or reconstructing the principal stair-case, or

(d)to make such conversion, including conversion from one occupancy or use group to another, as may be determined by the Corporation by regulation;

(14)"food" includes every article used for food or drink by man, other than drugs or water, and any article which ordinarily enters into or is used in the composition or preparation of human food, and also includes confectionary, flavouring and colouring matters, spices and condiments;

(14A)[ "habitable room" means a room constructed or adapted for human habitation;] [Clause 14A inserted by W.B. Act 29 of 1990.]

(14B)[ "heritage building" means any building of one or more premises, or any part thereof, which requires preservation and conservation for historical, architectural, environmental or ecological purpose, 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 purpose as aforesaid under sub-clause (ii) of clause (a) of sub-section (4) of section 31 of the West Bengal Town and Country (Planning and Development) Act, 1979;] [Clause (14A), which inserted by W.B. Act 17 of 1995, was renumbered as clause (14D), and before so renumbering, clauses (14B) and (14C) inserted by W.B. Act 11 of 1999.]

(14C)[ "Heritage Conservation Committee" means the Heritage Conservation Committee constituted under sub-section (1) of section 183D;] [Clause (14A), which inserted by W.B. Act 17 of 1995, was renumbered as clause (14D), and before so renumbering, clauses (14B) and (14C) inserted by W.B. Act 11 of 1999.]

(14D)[ "holding" means land held under one title or agreement and surrounded by one set of boundaries:] [Clause (14A), which inserted by W.B. Act 17 of 1995, was renumbered as clause (14D), and before so renumbering, clauses (14B) and (14C) inserted by W.B. Act 11 of 1999.]Provided that where two or more adjoining holdings form part and parcel of the site or premises of a dwelling house, manufactory, warehouse or place of trade or business, such holdings shall be deemed to be one holding for the purposes of this Act.Explanation. - Holdings separated by a street or other means of communication shall be deemed to be adjoining holdings within the meaning of this clause;

(14E)[ "house drain" means any drain of one or more premises used for the drainage of such premises;] [Clauses (14B) and (14C), which inserted by W.B. Act 29 of 1990, were renumbered as clauses (14E) and (14F) and after so renumbering clause (14G) inserted by W.B. Act 11 of 1999.]

(14F)[ "house-gully" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as a drain or affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter to municipal employees or to persons employed in the cleaning thereof or in the removal of such matter therefrom, and includes the air-space above such passage or land;] [Clauses (14B) and (14C), which inserted by W.B. Act 29 of 1990, were renumbered as clauses (14E) and (14F) and after so renumbering clause (14G) inserted by W.B. Act 11 of 1999.]

(14G)[ "household sector" includes -

(a)a rural household or urban household.

Explanation I. - "Rural household" shall mean a household within a rural area as defined in the West Bengal District Planning Committee Act, 1994.Explanation II. - "Urban household" shall mean a household within an urban area as defined in the West Bengal District Planning Committee Act, 1994,

(b)a business undertaking, whether proprietorship or partnership, not being a body corporate as defined in the Companies Act, 1956, or

(c)a trust for a public purpose of a charitable nature within the meaning of the Charitable and Religious Trusts Act, 1920;]

(15)"Howrah" means the area described in Schedule I;

(16)"hut" means any building, no substantial part of which excluding the walls up to a height of fifty centimetres above the floor or floor level is constructed of masonry, reinforced concrete, steel, iron or other metal;

(16A)[ "infectious disease" or "communicable disease" means an illness due to a specific infectious agent or its toxic products capable of being directly or indirectly transmitted from man to man or from animal to animal or from environment (through air, dust, soil, water, or food) to man or animal, and declared and such by the State Government by notification;] [[Clauses, (16A) and (16B) first inserted by W.B. Act 29 of 1990, then clause (16A) substituted by W.B. Act 52 of 1994. Previous clause (16A) was as under :-'(16A) 'infectious disease' or 'communicable disease' means any disease which may be transmitted from one person to another and declared as such by the State Government by notification;'.]]

(16B)[ "inhabited room" means a room in which some person passes the night or which is used as a living room, and includes a room with respect to which there is a reasonable presumption (until the contrary is shown) that some person passes the night therein or that it is used as a living room;] [[Clauses, (16A) and (16B) first inserted by W.B. Act 29 of 1990, then clause (16A) substituted by W.B. Act 52 of 1994. Previous clause (16A) was as under :-'(16A) 'infectious disease' or 'communicable disease' means any disease which may be transmitted from one person to another and declared as such by the State Government by notification;'.]]

(17)"land or building" includes a bustee;

(17A)[ "Leader of the Opposition" means that Councillor who is, for the time being, the Leader in the Corporation of -

(i)any recognised political party, or

(ii)any group of recognised political parties or Councillors elected as independent candidates,

in opposition to the recognised political party, or group of recognised political parties or Councillors elected as independent candidates, having the greatest numerical strength, and recognised as such by the Mayor;] [Clause (17A) inserted by W.B. Act 11 of 1999.]

(18)"market" shall be deemed to be synonymous with the expression "bazar" and shall mean -

(a)a place where persons assemble for the sale of meat, fish, fruit, vegetables, livestock, or any other article of food of a perishable nature, whether or not there is any collection of shops or warehouses or stalls for the sale of other articles in such place, or

(b)any place of trade, other than a place referred to in sub-clause (a), where there is a collection of shops or warehouses or stalls exceeding such number as the Corporation may determine,

declared and licensed by the Corporation as a market;

(18A)[ "masonry building" means any building other than a hut, and includes any structure, a substantial part of which is made of masonry, reinforced concrete, steel or iron or other metal;] [[Clauses (18A) and (18B) first inserted by W.B. Act 29 of 1990, then clause (18B) substituted by W.B. Act 52 of 1994, thereafter clause (18B) renumbered as clause (18D) and before so renumbering clause (18C) inserted by W.B. Act 11 of 1999. Clause (18B) which inserted by W.B. Act 29 of 1990 was as under :-'(18B) 'milk' includes cream, skimmed milk, separated milk and condensed, sterilised, desiccated or toned milk;'.]]

(18B)[ "member" means an elected Councillor, and includes a person nominated by the State Government under clause (b) of sub-section (1) of section 5;] [Clause (18A) which inserted by W.B. Act 36 of 1994, was renumbered as present clause (18B) by W.B. Act 11 of 1999.]

(18C)[ "Metropolitan Planning Committee" means the Metropolitan Planning Committee constituted under sub-section (1) of section 3 of the West Bengal Metropolitan Planning Committee Act, 1994;] [[Clauses (18A) and (18B) first inserted by W.B. Act 29 of 1990, then clause (18B) substituted by W.B. Act 52 of 1994, thereafter clause (18B) renumbered as clause (18D) and before so renumbering clause (18C) inserted by W.B. Act 11 of 1999. Clause (18B) which inserted by W.B. Act 29 of 1990 was as under :-'(18B) 'milk' includes cream, skimmed milk, separated milk and condensed, sterilised, desiccated or toned milk;'.]]

(18D)[ "milk" means the secretion derived from complete milking of healthy milch animals, free from colostrum, and includes buffalo milk, cow milk, goat or sheep milk, mixed milk, standardized milk, recombined milk, toned milk, double-toned milk, or skimmed milk - raw, pasteurized, boiled, flavoured, or sterilized;] [[Clauses (18A) and (18B) first inserted by W.B. Act 29 of 1990, then clause (18B) substituted by W.B. Act 52 of 1994, thereafter clause (18B) renumbered as clause (18D) and before so renumbering clause (18C) inserted by W.B. Act 11 of 1999. Clause (18B) which inserted by W.B. Act 29 of 1990 was as under :-'(18B) 'milk' includes cream, skimmed milk, separated milk and condensed, sterilised, desiccated or toned milk;'.]]

(19)"misbranded" includes all drugs or articles of food which enter into the composition of food, the package or mark or label of which bears any statement, design or device regarding such drugs or articles of food or the ingredients or substances contained therein as may be false or may mislead in any particular, and a drug or an article of food shall also be deemed to be misbranded if it is offered for sale under the name of another drug or article of food;

(19A)[ "Municipal Assessment Book" means the municipal assessment book for entering the annual value of lands and buildings as determined under this Act, and includes any book subsidiary thereto;] [Clauses (19A) to (19C) inserted by W.B. Act 29 of 1990.]

(19B)[ "municipal drain" means a drain vested in the Corporation;] [Clauses (19A) to (19C) inserted by W.B. Act 29 of 1990.]

(19C)[ "municipal market" means a market belonging to or maintained by the Corporation;] [Clauses (19A) to (19C) inserted by W.B. Act 29 of 1990.]

(20)"new building" means and includes -

(a)any building constructed or in the process of construction after the commencement of this Act,

(b)any building which, having collapsed or having been demolished or burnt down for more than one-half of its cubical extent of the space contained within the external surface of its walls and roof and the upper surface of the floor of its lowest or only storey, is reconstructed wholly or partially after the commencement of this Act, whether the dimensions of the reconstructed building are the same as those of the original building or not,

(c)any building not originally constructed for human habitation which is converted into a place for human habitation after the commencement of this Act.

Explanation. - Sub-clause (b) applies whether more than one-half of the cubical extent of any building has collapsed or been demolished or burnt down at the same time or at different times;

(21)"notification" means a notification published in the Official Gazette;

(21A)[ "nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance or rest or sleep, or which is or may be dangerous to life or injurious to health or property;] [Clause (21A) inserted by W.B. Act 29 of 1990.]

(22)"occupier" includes any person for the time being paying or liable to pay to the owner the rent or any portion of the rent of the land or building in respect of which the word is used or for damages on account of the occupation of such land or building, and also a rent-free tenant:Provided that an owner living in or otherwise using his own land or building shall be deemed to be the occupier thereof;

(22A)[ "office-bearer" means the Mayor, the Deputy Mayor, the Chairman, or a member of the Mayor-in Council:] [Clause (22A) first inserted by W.B. Act 29 of 1990, then clause (22A) renumbered as clause (22B) and present clause (22A) inserted by W.B. Act 6 of 2001.]

(22B)[ "owner" includes the person for the time being receiving any rent of any land or building or part of any land or building, whether on his own account or as agent or trustee for any person or society or for any religious or charitable purpose or as a receiver who would receive such rent if the land or building or any part of the land or building were let to a tenant;] [Clause (22A) first inserted by W.B. Act 29 of 1990, then clause (22A) renumbered as clause (22B) and present clause (22A) inserted by W.B. Act 6 of 2001.]

(23)"prescribed" with its grammatical variations means prescribed by rules made under this Act;

(24)"private street" means any street, road, lane, gully, alley, passage or square which is not a public street,and includes any passage securing access to four or more premises belonging to the same or different owners, but does not include a passage provided in effecting a partition of any masonry building amongst joint owners where such passage is less than two metres and fifty centimetres wide;

(24A)[ "public building" means a masonry building constructed, used or adapted to be used -

(a)as a place of public worship or as a school, college or other place of instruction (not being a dwelling house so used) or as a hospital, workhouse, public theatre, public, cinema, public hall, public concert-room, public ball-room, public lecture room, public library or public exhibition room or as a public place of assembly, or

(b)for any other public purpose, or

(c)as a hotel, lodging-house, home, refuge or shelter, where the building exceeds, in cubical extent, seven thousand cubic metres or has sleeping accommodation for more than one hundred persons;]

(25)"public street" means any street, road, lane, gully, alley, passage, pathway, square or court, whether a thoroughfare or not, over which the public have a right of way and includes-

(a)the roadway over any public bridge or causeway,

(b)the footway attached to any such street, public bridge or causeway, and

(c)the drains attached to any such street, public bridge or causeway,

and, where there is no drain attached to any such street, shall, unless the contrary is shown, be deemed to include all lands up to the outer wall of the premises abutting on the street, or, where a street alignment has been fixed and the area within such alignment has been acquired by the Corporation and the alignment has been demarcated or is capable of being demarcated, up to such alignment;

(25A)[ "rate-payer" means a person liable to pay any rate, tax or licence-fee under this Act;] [Clause (25A) inserted by W.B. Act 29 of 1990.]

(25AA)[ "recognised political party" means a National party or a State party recognised as such by the Election Commission of India by notification for the time being in force;] [Clause (25AA) inserted by W.B. Act 11 of 1999.]

(26)"regulation" means a regulation made by the Corporation under this Act;

(26A)[ "rubbish" means any dust, ashes, broken bricks, mortar, broken glass or refuse of any kind which is not an offensive matter;] [Clause (26A) inserted by W.B. Act 29 of 1990.]

(27)"rules" means rules made by the State Government under this Act;

(27A)[ "service privy" means a fixed privy which is cleansed by hand, but does not include a movable commode;] [Clauses (27A) and (27B) inserted by W.B. Act 29 of 1990.]

(27B)[ "service urinal" means a fixed urinal which is cleansed by hand;] [Clauses (27A) and (27B) inserted by W.B. Act 29 of 1990.]

(28)"slaughter-house" means any place used for the slaughter of cattle, sheep, goats, kids or pigs for the purpose of selling the flesh thereof as meat;

(28A)[ "State Election Commission" means the West Bengal State Election Commission referred to in sub-section (1) of section 3 of the West Bengal State Election Commission Act, 1994;] [Clause (28A) inserted by W.B. Act 36 of 1994.][[(28AA) "State Government" means the Government of the State of West Bengal in the Department of Urban Development and Municipal Affairs;] [Inserted by Act No. 15 of 2015, dated 24.7.2015.]] [Clause (24A) inserted by W.B. Act 29 of 1990.]

(29)"street alignment" means the line dividing the land comprised in and forming part of a street from the adjoining land;

(29A)[ "Urban Development Sub-Committee" means the Urban Development Sub-Committee constituted under sub-section (4) of section 10 of the West Bengal District Planning Committee Act, 1994;] [Clause (29A) inserted by W.B. Act 11 of 1999.]

(30)"year" means a financial year beginning on the first day of April.

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Section

Section 2 in The Howrah Municipal Corporation Act, 1980

2. Definitions.