Section 2 in The Gujarat Regularisation of Unauthorised Development Act, 2001
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"area development authority" means the authority constituted under section 5 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976) (hereinafter in this section referred to as "the Gujarat Act"):(b)"Commissioner" shall have the meaning assigned to it in clause (9) of section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) (hereinafter in this section referred to as "the Bombay Act");(c)"designated authority" means the Commissioner, the area development authority or, as the case may be, urban development authority;(d)"development" shall have the meaning assigned to it in clause (viii) of section 2 of the Gujarat Act;(e)"development area" shall have the meaning assigned to it in clause (ix) of section 2 of the Gujarat Act;(f)"prescribed" means prescribed by rules made under section 9;(g)"the relevant law" means the Bombay Act or the Gujarat Act or any rules or by-laws, regulations, standing orders or orders made thereunder.(h)"urban development authority" shall have the meaning assigned to it in clause (xxviii) of section 2 of the Gujarat Act.(2)Development shall be deemed to be unauthorised if no permission of authority competent to give such permission is obtained therefor, or having obtained such permission, the development is in contravention of the relevant law or of such permission.
