Section 2 in The Pandharpur Development Authority Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"amenity" includes road, street, bridge, any other means of communication, open space, park, recreation ground, play-ground, garden, market and conservancy, parking lot, supply of water and electricity, street lighting, drainage, sewerage, educational and health care facility, any welfare measure and any utility, or service and any convenience which the State Government may, in consultation with the Development Authority, from time to time, by notification in the Official Gazette, specify to be an amenity;(2)"Chairperson" means the Chairperson of the Pandharpur Development Authority;(3)"Deosthan Committes" means the "Shri Vitthal-Rukmini Temples Committee", established under sub-section (1) of section 21 of the Pandharpur Temples Act, 1973.(4)"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 river, lake or any other water) or the making of any material change in any building or land and includes the development, re-development and layout and sub-division of any land and also the provision of amenities and "to develop" shall be construed accordingly;(5)"Development Authority" means the Pandharpur Development Authority established under section 3;(6)"Development Plan" means the plan prepared under the provisions of the Maharashtra Regional and Town Planning Act, 1966, for the Pundharpur Municipal Council and its peripheral area upto ten kilometres from the limits of the Pandharpur Municipal Council;(7)"Government agency" means any Department or office of the Government of Maharashtra;(8)"Pandharpur Development Area" means the area of the Pandharpur Municipal Council and includes an area within its periphery of ten kilometres;(9)"Pandharpur Development Master Plan" means the plan for development of Pandharpur Development Area sanctioned by the Government of Maharashtra for the purposes of this Act;(10)"prescribed" means prescribed by rules under this Act;(11)"regulations" means regulations made under this Act;(12)"Semi-Government Agency" means any statutory or non-statutory organisation, body, authority, Board or Government Company set-up by the Government of Maharashtra.
