Section 2 in The Goa Health Services Development Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"amenity" includes road, supply of water or electricity, street lighting, drainage, sewerage, conservancy and such other convenience as the Government may, by Notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"building" means any structure or erection, or a part of a structure, or erection, which is intended to be used for residential, health establishment, commercial or other purposes, whether in actual use or not;(c)"Collector" means the Collector of a District and includes any Officer specially appointed by the Government to perform the functions of a Collector under this Act;(d)"Corporation" means the Goa Health Services Development Corporation established under section 3;(e)"development" with it's grammatical variations, means the carrying out of building, engineering, quarrying or other operations, in, on, over or under land, or the making of any material change in any building or land, and includes re-development, but does not include mining operations and to "develop" shall be construed accordingly;(f)"engineering operation" include the formation or laying out of means of access to a road or the laying out of means of water supply;(g)"Government" means the Government of the State of Goa;(h)"health Estate" means any area declared to be a Health Estate by the Government by Notification in the Official Gazette, which is to be developed and where health establishments are to be accommodated;(i)"health services" means any services by way of finance, premises, hospitals, health centers, and any other services for betterment of health of the community and society at large.(j)"means of access" includes a road, wharf or any means of access, whether private or public, for vehicles or boats or for foot passengers;(k)"premises" means any land or building or part of a building and includes-(i)the garden, grounds and out-house, if any, appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(l)"prescribed" means prescribed by rules made under this Act;(m)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them in section 3 of the Land Acquisition Act, 1894 (1 of 1894).(n)"Universal Mediclaim Scheme" means a medical Claim Scheme as notified by the Government from time to time.
