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Citedby 17 docs - [View All]
State Of Punjab And Anr vs Khan Chand on 17 December, 1973
Khan Chand Mool Chand vs State Of Punjab And Anr. on 24 March, 1966
Union Of India (Uoi) vs Smt. Kanti Sharma And Ors. on 5 May, 1997
Commissioner Of Income-Tax vs T. Srinivasa Rao, T. Pushpamma, T. ... on 11 February, 1987
Dr. Jagat Ram Sud vs The State Of Himachal Pradesh on 9 July, 1952

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immovable property
property act
[Complete Act]
Central Government Act
Section 2 in The Requisitioning And Acquisition Of Immovable Property Act, 1952
2. Definitions. In this Act, unless the context otherwise requires,--
(a) " award" means any award of an arbitrator made under section 8;
(b) " 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 under this Act for such area as may be specified in the notification,
(c) " landlord" means any person who for the time being is receiving, or is entitled to receive, the rent of any premises, whether on his own account, or on account or on behalf or for the benefit, of any other person or as a trustee, guardian or receiver for any other person, or who would so receive the rent or be entitled to receive the rent if the premises were let to a tenant;
(d) the expression" person interested", in relation to any property, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the requisitioning of that property under this Act;
1. This Act has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I. Goa, Daman and Diu by Notification No. G. S. R. 388, dated the 15th March, 1967. Gazette of India, Pt. II, see 3 (i), p. 471 and the State of Sikkim by Notification No. S. O. 4514, dated 27- 11- 1976, Amended in Goa, Daman and Diu by Act 6 of 1977. 2 Sub- section (3) omitted by Act 1 of 1976, s. 2.
(e) " premises" means any building or part of a building and includes--
(i) the garden, grounds and outhouses, if any, appertaining to such building or part of a building;
(ii) any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;
(f) " prescribed" means prescribed by rules made under this Act;
(g) " property" means immovable property of every kind and includes any right in or over such property;
(h) " tenant" means any person by whom or on whose account rent is payable for any premises and includes such subtenants and other persons as have derived title under the tenant under any law for the time being in force.