Section 2 in The Maharashtra Metropolitan Region Development Authority Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"amenity" includes road, bridge, any other means of communication, transport, supply of water and electricity, any other source of energy, street lighting, drainage, sewerage and conservancy, and any other convenience as the State Government may, in consultation with Authority, from time to time, by notification in the Official Gazette, specify to be the amenity for the purposes of this Act;(b)"Authority" or "Metropolitan Authority" means the Authority established under section 3 ;(c)"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, or in the use of any building or land and includes redevelopment and layout and sub-divisions of any land and also the provisions of amenities and projects, and schemes for development of agriculture, horticulture, floriculture, forestry, dairy development, poultry farming, piggery, cattle breeding, fisheries and other similar activities and "to develop" shall be construed accordingly;(d)"Development Plan" means the plan prepared under the provisions of the Maharashtra Regional and Town Planning Act, for the development of the Metropolitan Region as defined in this Act, or for any part thereof and includes a draft or final Development Plan prepared for the said region or any part thereof whether before or after the commencement of this Act, which is for the time being in force;(e)"Executive Committee" means the Executive Committee constituted under section 7;(f)"land" includes benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;(g)"the Maharashtra Regional and Town Planning Act" means the Maharashtra Regional and Town Planning Act, 1966 (Maharashtra Ordinance XXII of 2016.);(h)"Metropolitan Commissioner" means the Metropolitan Commissioner appointed under sub-section (1) of section 12;(i)"the Metropolitan Planning Committees Act" means the Maharashtra Metropolitan Planning Committees (Constitutions and Functions) (Continuance of Provisions) Act, 1999 (Maharashtra V of 2000);(j)"the Metropolitan Region" means the Metropolitan Area as defined under clause (c) of section 2 of the Metropolitan Planning Committees Act;(k)"prescribed" means prescribed by rules made under this Act ;(l)"Regional Plan" means plan prepared under the provisions of the Maharashtra Regional and Town Planning Act, for the development or redevelopment of the Metropolitan Region as defined in this Act, or for any part thereof and includes a draft or final Regional Plan prepared for the said region or any part thereof, whether before or after the commencement of this Act, which is for the time being in force:Provided that, the Regional Plan shall also mean the Development Plan prepared by the Metropolitan Planning Committee under the provisions of the Metropolitan Planning Committees Act;(m)"regulations" means the regulations made under this Act;(n)"rules" means the rules made under this Act.(2)Words and expressions used in this Act and not defined hereinabove shall have the same meanings as respectively assigned to them in the Maharashtra Regional and Town Planning Act.
