Section 2 in Madhya Pradesh Investment Region Development and Management Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Agency" means a body corporate or any Special Purpose Vehicle (SPV) or any organization registered/constituted under the applicable law, which may be authorized by the State Government for the purpose of development and management of the investment region;(b)"amenities" means all basic and essential services including roads, water supply, street lighting, power supply, sewerage, drainage, collection, treatment and disposal of industrial and municipal wastes, public health, education, transport, fire fighting services, public parks, clubs, markets, shops and outlets and such other facilities or services;(c)"appellate authority" means any officer or agency authorized by the State Government to hear the appeals against the decisions of Agency;(d)"building" means a house, hut, shed or other structure for whatever purpose and with whatever material constructed and every parts thereof, whether temporary or permanent and whether used as human habitation or not and includes a well, toilet, drainage and sewerage system, fixed platform, verandah, plinth, door steps, compound wall, fencing and the like and any work connected therewith but does not include plant or machinery comprised in a building;(e)"Chief Executive Officer" (CEO) means the Chief Executive Officer of the Agency and may be called by whatsoever name;(f)"development" with its grammatical variations means the carrying out of a building, engineering, milling or other operation in, or over or under land, or the making of any material change in any building or land or in the use of either, and includes sub-division of any land;(g)"development scheme" or "scheme" in relation to investment region means scheme published under sub-section (2) of Section 8 and duly amended from time to time;(h)"Director" means the Director of Town and Country Planning appointed under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(i)"Government" means Union Government, Union Territories, Government of Madhya Pradesh and other State Governments;(j)"industry" means any undertaking or a business concern or any other establishment, by whatever name called, engaged in the manufacture or production of goods, in any manner, pertaining to any industry or engaged in providing or rendering of any service or services;(k)"investment region" means an area for which a scheme under this Act has been notified by the State Government and includes area used for the purpose of manufacturing, services, commercial, residential, social and for other amenities;(l)"infrastructure" includes industrial, commercial, social or residential infrastructure or any facility in respect of development scheme;(m)"land" shall have the same meaning as assigned to it in clause (k) of sub-section (1) of section 2 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(n)"local authority" means -(i)"Gram Panchayat" constituted by or under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(ii)"Municipal Corporation" constituted by or under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(iii)"Municipal Council" constituted by or under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(iv)"Nagar Parishad" constituted by or under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(o)"occupier" includes -(i)tenant;(ii)owner in occupation of or otherwise using his land;(iii)rent free tenant;(iv)licensee;(v)any person liable to pay to the owner, damages for the use and occupation of the land;(p)"owner" means the owner of land or building and includes a mortgagee in possession, a person who for the time being is receiving or is entitled to receive, or has received, the rent or premium for any land whether on his own account or on behalf of or for the further benefit of any other person or as an agent trustee, guardian or receiver for any other person or for religious or charitable institutions or who would receive the rent or be entitled to receive the rent or premium if the land were to be let and includes a Head of a Government Department, the Chief Executive Officer, by whatever name designated of a local authority, statutory authority, Agency, corporation or undertaking in respect of properties under their control;(q)"planning area" means any area declared to be a planning area under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(r)"plot" means a piece of land or premises situated in duly approved layout of the scheme;(s)"scheme area" means the area over which the investment region development and management scheme is prepared and published under section 4;(t)"Town and Country Development Authority" means the Town and Country Development Authority established under section 38 of Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973).
