Section 2(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)In this Act, unless the context otherwise requires,-(a)"Authority" means the Gurugram Metropolitan Development Authority established under sub-section (1) of section 4;(b)"board" means a board established by or under any State law;(c)"Chief Executive Officer" means Chief Executive Officer of the Authority appointed under sub-section (1) of section 9;(d)"company" means a company registered under the Companies Act, 2013 (Central Act 18 of 2013);(e)"Corporate Social Responsibility Policy" means a policy as approved by the Board under the provisions of clause (a) of sub-section (4) of section 135 of the Companies Act, 2013 (Central Act 18 of 2013);(f)"geospatial based system" means processes and technology used to acquire, manipulate, plan and store datasets and information that identifies geographic location, characteristics and other attributes of natural or constructed features in the notified Area and includes -(i)boundaries of natural or constructed features and jurisdictions;(ii)statistical data;(iii)information derived from, among other things, mapping, remote sensing and surveying technologies;(g)"Haryana Urban Development Authority" means the Haryana Urban Development Authority constituted under sub-section (1) of section 3 of the Haryana Urban Development Authority Act, 1977 (13 of 1977);(h)"infrastructure development plan" means the infrastructure plan published under sub-section (5) of section 17;(i)"infrastructure development work" means development of infrastructure such as roads, water supply systems and water treatment, sewerage systems, sewerage treatment and disposal, drainage, electricity transmission and distribution systems, solid waste management facility, metro railway systems, piped natural gas, communications or such other urban infrastructure which connects two or more sectors, municipal colonies or villages or which provides for the infrastructure needs of the notified area, but does not include any internal development work;(j)"internal development work" means development of roads, provision of water supply, sewerage, drainage, electricity, sanitation or such other urban facilities or urban amenities within a sector, colony, municipal colony or abadi deh areas of villages located in the notified area;(k)"limited liability partnership" means a limited liability partnership incorporated under the Limited Liability Partnership Act, 2009 (Central Act 6 of 2009);(l)"local authority" means a Municipal Corporation, Municipal Council, Municipal Committee, Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be in the notified area;(m)"mobility" means movement of person on foot or a wheeled conveyance of any description;(n)"mobility management plan" means the mobility management plan for managing mobility in the notified area under section 21;(o)"notification" means a notification published in the Official Gazette of the State of Haryana;(p)"notified area" means the Gurugram Metropolitan Area notified under sub-section (1) of section 3;(q)"prescribed" means prescribed by rules made under this Act;(r)"regulations" means regulations of the Authority under this Act;(s)"resident" means a citizen of India who ordinarily resides in the notified area;(t)"Residents Advisory Council" means the Residents Advisory Council constituted under section 11;(u)"State Government" means the Government of the State of Haryana;(v)"transferable development right" means a certificate granting the right to the authorized holder of the certificate to construct up to a floor area mentioned in the certificate which the authorized holder may transfer, on such general terms and conditions and after such sanction in accordance with policy notified by the State Government, to another person or company or other agency upon which the right to construct shall transfer to such person or company or other agency;(w)"urban area" for the purposes of this Act includes rural areas in the periphery of the Municipal Corporation, Gurugram which, in the opinion of the State Government, have the potential of being urbanised;(x)"urban amenities" means urban facilities such as parks, playgrounds, green spaces, parking facilities, public wi-fi facilities, public bus transport, bus shelters, taxi and rickshaw stands, libraries, affordable hospitals, cultural centres, recreation centres, stadium, sports complex and any other urban facility that the State Government may, on the recommendation of the Authority, specify to be an urban amenity, but does not include infrastructure development work;(y)"urban environment" includes water, air, green spaces, open spaces and urban forestry in the notified area.
