Section 2 in Sikkim Greenfield Airport, Pakyong (Settlement of Claims For Loss and Damages) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,(1)"Airports Authority of India" means the Authority established under the Airports Authority of India Act, 1994;(2)"Claim" means and includes monetary compensation and such other relief as may be sought by an aggrieved party;(3)"Aggrieved party" means the person whose property, land and crops have been damaged;(4)"Claims Commissioner" means the person appointed under Section 3 of this Act to adjudicate the claims;(5)"Contractor" means the person to whom any part of the DPR, structural design, execution of civil works, and other related works was entrusted and had undertaken the same;(6)"Pakyong Airport" means the Greenfield Airport constructed at Pakyong;(7)"State Government" means the Government of Sikkim;
