Section 2(33) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(33)'operational construction' means any construction whether temporary or permanent, which is necessary for the operation, maintenance, development, or execution of any of the following services, namely:-(a)railways;(b)national highways, state highways, other important roads;(c)waterways;(d)ports;(e)airways and aerodromes;(f)postal, telecom, wireless, broadcasting and other like forms of communication;(g)electricity;(h)defence;(i)ONGC, GAIL;(j)works undertaken by the Authority or any Local Authority;(k)any other service which the Government may, if it is of the opinion that the operation, maintenance, development or execution of such service is essential to the life of the community, by notification, declare to be a service for the purposes of this clause.Explanation. - For the removal of doubts, it is hereby declared that the construction of,-(i)new residential buildings (other than lodges, quarters for limited essential operational staff and the like), roads and drains in railway colonies, hotels, clubs, institutes and schools, in the case of railways; and(ii)a new building, new structure or new installation or any extension thereof, in the case of any other service,shall not be deemed to be construction within the meaning of this clause;
