Section 2 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"amenity" includes roads, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other convenience, public works, market places, post office, bank,hospitals, dispensary, police station, fair price shop, milk booth, library, recreation centres, service stations of any public utility service authorised by the Authority or other facility; and such other amenity as the State Government may, by notification, specify;(b)"Authority" means Sri MalaiMahadeswaraswamyKshethra Development Authority constituted under section 3;(c)"Chairman" means the Chairman of the Authority;(d)"Fund" means fund of the Authority;(e)"Secretary" means the Secretary of the Authority appointed under section 10;(f)"Sri MalaiMahadeswaraswamyKshethra" means and includes Sri MalaiMahadeswaraswamy temple and all the subsidiary temples attached thereto, in MalaiMahadeswara Hills, Kollegal taluk in Chamarajangaar district, the entire area of MalaiMahadeswara Hills and lands acquired by Government from time to time for development of Sri MalaiMahadeswaraswamyKshethra and such other area declared by the State Government, by notification;(g)"member" means a member of the Authority;(h)"regulations" means regulations of the Authority made under section 38.
