Section 2(20) in Telangana Water, Land and Trees Act, 2002
(20)'Urban Area' means a development area declared as such under the [Telangana] [Adapted by G.O.Ms.No.148, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.] Urban Areas (Development) Act, 1975 or a Municipal Corporation constituted under the [Telangana] [Adapted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipal Corporations Act, 1994 or the [Greater Hyderabad Municipal Corporation Act, 1955] [Adapted by Act No.13 of 2008.] or a Municipality or a notified area committee constituted under the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipalities Act, 1965 and includes such town or village or area declared to be an Urban area for the purpose of this Act, by a notification, by the Government;
