Section 2(20) in Guwahati Metropolitan Development Authority Act, 1985
(20)"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:(i)Railways.(ii)National Highways.(iii)National Waterways,(iv)Major Ports,(v)Airways and Aerodromes.(vi)Posts and Telegraphs, Telephones, Wireless, Broadcasting and other like forms of communication.(vii)Regional grid for electricity.(viii)Any other services which the State Government may, if it is of opinion that the operation, maintenance, development or execution of such other services is essential to the life of the community, by notification, declare to be services for the purposes of this clause.Explanation. - For the removal of doubts, it is hereby declared that the construction of-(i)new residential buildings not connected with operations like gate, lodges, hospitals, clubs, institution, schools, railway colony, roads, drains, etc., in the case of railways, and(ii)a new building, new structure, 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;
