Section 2 in Telangana Metropolitan Planning Committee Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires: -(a)"Committee" means the Metropolitan Planning Committee constituted under section 3;(b)"Government" means the State Government;(c)"Metropolitan Area" means an area having a population of ten lakhs or more comprised in one or more districts and consisting of two or more municipalities or panchayats or other contiguous areas, specified by the Government, by notification, to be a Metropolitan Area for the purposes of this Act;(d)"Municipality" means Nagar Panchayat, Municipality and Municipal Corporation as constituted, as the case may be, under the provisions of [the Telangana Municipalities Act, 1965,(Act VI of 1965.);] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or [the Greater Hyderabad Municipal Corporation Act, 1955,(Act II of 1955.);] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] [***] [Repealed by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and [the Telangana Municipal Corporations Act, 1994 (Act 25 of 1994);] [Adapted in G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.](e)"Notification" means a notification published in the [Telangana Gazette and the word "notified" shall be construed accordingly;] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](f)"Panchayat" means a Gram Panchayat or Mandal Praja Parishad and Zilla Praja Parishad constituted under the provisions of [the Telangana Panchayat Raj Act, 1994 (Act 13 of 1994);] [See now the Telangana Panchayat Raj Act, 2018 (Act No. 5 of 2018).](g)"Population" means the population as ascertained by the last preceding census of which the relevant figures have been published;(h)"Prescribed" means prescribed by rules made under this Act.
