Section 2 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Collector" means the Collector of the district, and includes any other officer appointed by the State Government for performing the functions of the Collector under this Act;(b)"Estate" has the meaning assigned to it in the Punjab Land Revenue Act, 1887;(c)"premises" means any land, whether used for agricultural or non-agricultural purposes, or 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; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(d)"prescribed" means prescribed by rules made under this Act;(e)"public premises" means any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the State Government, or requisitioned by the competent authority under the Punjab Requisitioning and Acquisition of Immovable Property Act, 1953, and includes any premises belonging to any [Local Authority or District Soldiers', Sailors' and Airmen's Board] [Substituted by Haryana Act 1 of 1980.] [or any University established by law] [Inserted by Haryana Act 16 of 1983.] [or any Corporation or Board owned or controlled by the State Government.] [Inserted by Haryana Act 15 of 1986.](f)"rent" in relation to any public premises, means the consideration payable periodically for the authorised occupation of the premises, and includes -(i)any charge for electricity, water or any other services in connection with the occupation of the premises,(ii)any tax (by whatever name called) payable in respect of the premises,where such charge or tax is payable by the State Government or the local authority.
