 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
3[3. Definitions.- In this Act, unless the context otherwise requires,- (a) "competent authority" means any person or authority authorised by the Central Government, by notification in the Official Gazette, to perform the functions of the competent authority for such area as may be specified in the notification; (b) "land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth. 1. 15th April, 1957, vide S.R.O. 1180(E), dated 4th April, 1957, see Gazette of India, 1957, Part II, s. 3(ii). 2. The words "except such parts thereof as are situated within any municipal area" omitted by Act 16 of 1997, s. 2 (w.e.f. 24-1-1997). 3. Subs. by Act 16 of 1997, s. 3, for section 3 (w.e.f. 24-1-1997). * Subject to verification and confirmation by the administrative ministry.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back