Section 2(1) in Chalukya's Heritage Area Management Authority Act, 2017
(1)In this Act unless the context otherwise requires,-(a)"Amenity" includes roads, bridges, streets, transport, lighting, water and electricity supply, sewerage, drainage, public works, open spaces recreational grounds, parks and other conveniences, services or utilities of the heritage area;(b)"Authority" means the Chalukya's Heritage Area Management Authority established under section 3;(c)"Chairman" means the Chairman of the Authority;(d)"Committee" means the State Level Advisory Committee constituted under section 6;(e)"Commissioner" means the Commissioner of the Authority appointed under section 7;(f)"Development" with its grammatical variations means the carrying out of building, engineering or other operations in or over or under any land or the making of any material change in any building or land or in the use of any building, or land and includes redevelopment and forming of layouts and sub-division of any land including amenities in the heritage area;(g)"Fund" means the fund of the Authority;(h)"Heritage Area" means the whole of the Chalukya's heritage area comprising the Core Area Zone, Buffer Zone and Peripheral Zones specified in the schedule and includes such other area as may be notified by the State Government from time to time, but excluding the area referred to as protected area under the Ancient Monuments and Archaeological sites and Remains Act, 1958 (Central Act 24 of 1958);(i)"Land" includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(j)"Local Authority" means a Municipal Corporation, Municipal Council, town Panchayat, Grama Panchayat, Taluk Panchayat, Zilla Panchayat, and a local authority is a "local authority" concerned, if any land within its local limits fall in the area of a plan prepared or to be prepared by the Authority under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963);(k)"Natural Environs" includes the rivers, river beds, rocks, water sources, wild life and vegetation located in the Heritage Area;(l)"President" means President of the State Level Advisory Committee.(m)"Regulations" means regulations made under this Act; and(n)"Schedule" means schedule appended to this Act.Chapter-II Chalukya's Heritage Area Management Authority
