Section 2 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means any person or authority authorised by the State Government by notification in the Official Gazette, to perform the functions of the competent authority under this Act;(b)"Corporation" means any body corporate established under any Gujarat Act and includes-(i)a Company formed and registered under the Companies Act, 1956 (I of 1956); and(ii)a Company formed and registered under any law relating to companies formerly in force in any part of India(c)"gas" means a matter in gaseous state which predominantly consists of methane;(d)"prescribed" means prescribed by rules made under this Act.
