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State of Uttar Pradesh - Section

Section 2 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

2. Definitions.

(1)In this Act, unless the context otherwise requires,-
(a)"Additional Chief Executive Officer" means the Additional Chief Executive officer to be appointed by the State Government or the Commissioner to assist the Chief Executive Officer and to perform the responsibility of the Chief Executive Officer in his absence;
(b)"Amenities" includes roads and streets, water and electric supply, street lighting, open spaces, parks, natural features, drainage sewerage, public works and other utilities, services and conveniences;
(c)"Board" means Shri Kashi Vishwanath Special Area Development Board established under Section 3;
(d)"Building" includes any structure or part of a structure constructed with whatever material which is used or intended to be used as a place for human dwelling, or custody of livestock or property or performance of worship or for carrying on any occupation, trade or business;
(e)"Chief Executive Officer" means the Chief Executive Officer appointed by the State Government;
(f)"Commissioner" means the Commissioner of Varanasi division;
(g)"Development" with its grammatical variations means the planned development of any area by carrying out building, engineering or other operations in, on, over or under land or making any material change in any building or land in such area;
(h)"District Magistrate" means the District Magistrate of Varanasi;
(i)"Rehabilitation plan" means a plan which shall be prepared by the Board, as may be required according to approved rules and regulations, in order to settle and rehabilitate residents, owners, occupants who are to be relocated for implementation of development plan for the Special Development Area, as prepared by the Board and approved by the State Government;
(j)"Special Development Area" means the Special Development Area notified under the marked boundaries in the notified sajra bandobast plan located in revenue district Varanasi, Uttar Pradesh having following wards-
SI. No. Name of Ward Extension of Ward
1 Dashashwamedh D - 1 Lahori TolaD - 2 DharmkoopD - 3 MeerghaatD - 5 Tripura Bhairvi(Ansh)D - 6 Rani BhawaniGaliD - 7 Shakarkand GaliD - 8 Kaalika GaliD - 10 Saakshi GaliD - 11 Kotwalpura
2 Garhwaasi Tola CK - 1 Pathaani TolaCK - 9 ManikarnikaCK-10 BrahmnaalCK - 28 Paanch PandwaCK 31 GyaanwaapiCK-34 Lahori Tola
or such areas as may be notified by the State Government from time to time;
(k)"Transferee" means a person to whom any property is or being transferred to him by the Board for such purpose as may be prescribed.
(2)Words and expressions used in this Act but not defined shall have the meanings respectively assigned to them in the Uttar Pradesh Urban Planning and Development Act, 1973.