Section 2(1) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(1)In this Act, unless the context otherwise requires,-(a)"area development authority" means the authority constituted under section 5 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976) (hereinafter in this section referred to as "the Gujarat Act"):(b)"Commissioner" shall have the meaning assigned to it in clause (9) of section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) (hereinafter in this section referred to as "the Bombay Act");(c)"designated authority" means the Commissioner, the area development authority or, as the case may be, urban development authority;(d)"development" shall have the meaning assigned to it in clause (viii) of section 2 of the Gujarat Act;(e)"development area" shall have the meaning assigned to it in clause (ix) of section 2 of the Gujarat Act;(f)"prescribed" means prescribed by rules made under section 9;(g)"the relevant law" means the Bombay Act or the Gujarat Act or any rules or by-laws, regulations, standing orders or orders made thereunder.(h)"urban development authority" shall have the meaning assigned to it in clause (xxviii) of section 2 of the Gujarat Act.
