Section 2 in Bangalore Metropolitan Region Development Authority Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Authority" means the Bangalore Metropolitan Region Development Authority constituted under section 3 ;(b)"amenity" incudes roads, bridges, streets, transport, lighting, water and electricity supply, sewerage, drainage public works, open spaces recreational grounds, parks, and other conveniences, services or utilities;(c)"Bangalore Metropolitan Region" means the area comprising the Bangalore District and [Bangalore Rural District] [Substituted by Act 8 of 2005 w.e.f. 23.03.2005.] and such other areas as the State Government may, from time to time, by notification, specify;(d)"Chairman" means the Chairman of the Authority;(e)[ "Corporation" means the Bruhat Bangaluru Mahanagara Palike;] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](f)"development" with its grammatical variations means the carrying out of building, engineering or other operations in or over or under any land or the making of any material change in any building or land or in the use of any building, or land and includes redevelopment and forming of layouts and sub-division of any land including amenities;(g)"Executive Committee" means the Executive Committee constituted under section 6;(h)"Fund" means the Bangalore Metropolitan Region Development Authority Fund;(i)"land " includes benefits arising out of land and things attached to the earth or permanently fastened to anything attached to the earth;(j)"local authority" [the Bruhat Bangalore Mahanagara Palike] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] the Bangalore Development Authority, the Bangalore Water Supply and Sewerage Board, a Sanitary Board, [the Karnataka Power Transmission Corporation Limited] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] the Karnataka Electricity Board, the Karnataka Road Transport Corporation, a Zilla Parishad, a Municipal Council, a [Town Panchayath or Grama Panchayath] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] constituted or continued under any law for the time being in force;(k)"member" means a member of the Authority;(l)"Metropolitan Commissioner" means the Metropolitan Commissioner appointed under section 8; and(m)"regulation" means a regulation made under this Act.
