Section 2 in Hyderabad Metropolitan Development Authority Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires:-(1)'Agriculture' includes farming, raising of crops, fruits, vegetables, flowers, grass, trees, horticulture, floriculture, poultry, fishing, livestock breeding, bee keeping, upkeep of an orchard and the use of land ancillary and accessory to cultivation or any agriculture purpose;(2)'Agriculture Use' means any land used for cultivation of crops, plants, vegetables, growing of trees, orchards and includes allied activities like animal breeding and rearing, dairying and poultry;(3)'Amenity' includes road, water supply, drainage, sewerage, street lighting, communication network, irrigation works and other public works, tourist spots, open spaces, parks, landscaping and play fields and such other conveniences and utilities as the State Government may specify by notification to be an amenity for the purposes of this Act;(4)'Area Development Plans or Action Plans' means the plans prepared under the provisions of section 11 of this Act;(5)'Building' includes any structure or erection or part of a structure or erection which is intended to be used for residential, industrial, commercial or any other purposes, whether in actual use or not;(6)'Building Operations' includes rebuilding operations, structural alterations or additions to buildings and other operations normally undertaken in connection with the construction of buildings;(7)'Company' means a body corporate registered under the Companies Act, 1956 and includes a firm or an association of individuals;(8)'Development' with its grammatical variations means the carrying out of building, engineering, mining or other operations in, on, over or under land or the making of any material change in any building or land or both, and includes redevelopment, reclamation of land, conservation of environment, forming of layouts and sub-division of any land into plots and development of amenities;(9)'Engineering Operations' includes the formation or laying of roads, drainage, water supply, electricity, gas, irrigation works and development of such other amenities;(10)'Government Company' means a Government Company or corporation registered under the Companies Act, 1956 which has one of its objects the development of an area;(11)'Hyderabad Metropolitan Region' means the area comprised such areas as the Government may by notification specify from time-to-time under Section-3;(12)'Land' includes benefits to arise out of land, things attached to the earth or permanently fastened to anything attached to the earth;(13)'Land Use' means the principal use of land for which a plot of land or building thereon is used or intended to be used. For the purpose of classification of a plot according to the land uses, a land use shall deemed to include subsidiary land uses which are contingent upon it;(14)'Local Authority' means:-(a)Municipal Corporation constituted under the provisions of the Hyderabad Municipal Corporations Act, 1955; or(b)Municipality or a Nagar Panchayat constituted or deemed to be constituted or a Committee appointed for a Notified Area under the provisions of the Andhra Pradesh Municipalities Act, 1965; or(c)Gram Panchayat constituted under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994;(15)'Metropolitan Development Authority' means the Hyderabad Metropolitan Development Authority constituted under Section-4;(16)'Metropolitan Development and Investment Plan' means a set of plans for promoting the development of the Hyderabad Metropolitan region prepared under Section 11 and sanctioned by the State Government under Section 13 of this Act;(17)'Notification' means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(18)'Occupier' means a person, including a firm or other body of individuals whether incorporated or not, who occupies land or building sold, leased or transferred to him / them in any manner and includes his / their successors and assignees;(19)'Owner' means a person, group of persons, a Company, Trust, Institute, Registered body, State or Central Government and its attached subordinate departments, undertakings and the like, in whose name the property stands registered in the Revenue Records;(20)'Plan' includes a map or maps indicating proposals, and / or sets of documents and / or statements and policies and development briefs for securing, promoting and regulating development in the metropolitan region or for any area;(21)'Prescribed' means prescribed by rules made under this Act;(22)'Regulation' means a regulation made under Section 57 of this Act;(23)'Residence' includes the use of any land or building or part thereof for human habitation and the expression "Residential use" shall be construed accordingly;(24)'Scheme' means a scheme or policy or directives / guidelines prepared under this Act; and also includes a scheme prepared under any other Act prevailing in the State for securing the planned development of any area or constituent of a local area or District;(25)'Sectors of Metropolitan development' means and includes traffic and transportation facilities, housing new townships, circulation network, community facilities, work centers, open spaces and environment, ecological development, leisure, tourism and recreation facilities;(26)'Zone' means any one of the divisions in which a region may be divided for the purposes of securing, promoting and regulating development under this Act, and the expression "Zoning Regulation" shall be construed accordingly;Chapter - II The Hyderabad Metropolitan Development Authority
