Section 2(13) in Maharashtra Housing and Area Development Act, 1976
(13)"development", with its grammatical variations, means the carrying out of building, engineering, mining or other operations in, or over, or under, any land (including land under sea, creek, river, lake or any other water) or the making of any material change in any building or land, and includes re-development and lay-out and sub-division of any land, and also the provision of amenities and "to develop" shall be construed accordingly;
