Section 2(1) in New Town, Kolkata Development Authority Act, 2007
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"amenity" includes roads, water supply street lighting, drainage, sewerage, treatment and disposal of sewage, public works, tourist spots, open spaces, parks, landscaping and play fields and other utilities and such other conveniences as the State Government may, by notification, specify to be an amenity for the purposes of this Act;(b)"Chairman" means the Chairman of the Development Authority;(c)"Development Authority" means the New Town, Kolkata Development Authority constituted under section 3;(ca)[ "Government" means the Government of West Bengal in the Urban Development Department.] [Inserted by West Bengal Act No. 16 of 2016, dated 20.1.2017.](d)"Member" means a Member of the Development Authority;(e)"Member-Secretary" means the Member-Secretary of the Development Authority;(f)"New Town, Kolkata" means the area described in Schedule I;(g)"notification" means a notification published in the Official Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"Schedule" means a Schedule appended to this Act;(j)"settlement area" means and includes die land with the structure thereon, occupied by any person.(g)"notification" means a notification published in the Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"Schedule" means a Schedule appended to this Act;(j)"settlement area" means and includes the land with the structure thereon, occupied by any person.
