Section 2(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)In this Act unless there is anything repugnant in the subject or context,-(a)"Authority" means the Calcutta Metropolitan Water and Sanitation Authority established under section 3;(b)"Board" means the Board of Directors mentioned in section 4;(c)"Calcutta Metropolitan District" or "District" means the area described in Schedule I which the State Government may, in consultation with the Authority, amend from time to time by notification;(d)"Chairman" means the Chairman of the Board appointed under sub-section (5) of section 5;(e)"Director" means a Director of the Board appointed or elected under section 5;(f)"garbage" includes offensive matter, rubbish and carcasses of dead animals;(g)"General Manager" means the General Manager of the Authority appointed under section 18;"local authority" means a municipal corporation or municipality or other authority legally entitled to the control or management of local funds but does not include the Commissioners for the Port of Calcutta;(i)"member" means a member of the General Council mentioned in section 4;(j)"notification" means a notification published in the Official Gazette;(k)"prescribed" means prescribed by rules made under this Act;(l)"public authority" includes any statutory authority or corporation, not being a local authority, exercising public functions;(m)"regulations" means regulations made under this Act.
