Section 2 in Telangana Infrastructure Development Corporation Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Corporation" means the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Infrastructure Development Corporation established under section 3;(b)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(c)"Local Authority" means,-(i)a Municipal Corporation constituted under any law relating to Municipal Corporations for the time being in force;(ii)a Municipality or a notified Area Committee, constituted under the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipalities Act, 1965;(iii)a Gram Panchayat, a Mandal Praja Parishad or a [Zilla Praja Parishad] [Substituted by Act No.41 of 2006.] constituted under the [Telangana Panchayat Raj Act, 1994] [Adapted by G.O.Ms.No.9, Panchayat Raj & Rural Development (Mandal) Department, dated 12.09.2014 and now see the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).];(d)"Notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]; and the word "notified" shall be construed accordingly;(e)"Prescribed" means prescribed by rules made under this Act;(f)"Regulations" means the regulations made under this Act.Chapter - II Establishment, Conduct of Business and Employees of The Corporation
