Section 2 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Amenity" includes roads, streets, sub-ways, lightings, drainages, sanitations, electricity and water supplies or other conveniences, public works, market places, post offices, banks, hospitals, dispensaries, police stations, fair price shops, milk booths, libraries, recreation centers, service stations of any public utility services authorised by the Authority or other facilities; and such other amenities as the Government may, by notification specify;(b)"Authority" means the Krantiveera Sangolli Rayanna Kshetra Development Authority constituted under section 3;(c)"Chairman" means the Chairman of the Authority;(d)"Commissioner" means the Commissioner of the Authority appointed under section 10;(e)"Fund" means fund of the Authority;(f)"Government" means the Government of Karnataka;(g)"Heritage Site" means the whole of the area comprising the sites specified in the Schedule but excluding the area referred to as protected area under the Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958).(h)"Member" means a member of the Authority;(i)"Regulations" means regulations of the Authority made under section 45;(j)"Sangolli Rayanna Kshetra" means and includes limits of Sangolli and Nandagad villages of Khanapur taluk, Belgavi District and area within twelve kilo meters from the villages and lands acquired by Government from time to time for development of Sangolli Rayanna Kshetra and heritage sites and such other area declared by the Government, by notification;(k)"Schedule" means Schedule appended to this Act.Chapter-II Authority and its Employees
