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Land Ports Authority of India Act, 2010 Section 2: Definitions In this Act, unless the context otherwise requires,-- a. "Authority" means the Land Ports Authority of India constituted under section 3; b. "Chairperson" means the Chairperson of the Authority appointed under clause (a) of sub-section (3) of section 3; c. "immigration check post" means any port or place of departure on the land as notified under the Foreigners' Act, 1946(31 of 1946); d. "integrated check post" means any land port, as the Central Government may, by notification in the Official Gazette, specify; e. "land customs station" means any place notified as such by the Central Government under clause (b) of sub-section (1) of section 7 of the Customs Act, 1962(52 of 1962) for the clearance of goods imported or to be exported by land or inland water; f. "land port" means an area on the international borders of India including portions of national highways, State highways and other roads, notified as land customs station or immigration check post under the Customs Act, 1962(52 of 1962) or the Foreigner's Act, 1946(31 of 1946), and includes railways, with facilities for clearance and transport of passengers and goods across the borders of India; g. "notification" means a notification published in the Official Gazette; h. "prescribed" means prescribed by rules made under this Act; and i. "regulations" means regulations made by the Authority under this Act.    |
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