Section 2(1) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(1)In this Act, unless there is anything repugnant in the subject or context otherwise requires,-(a)"Committee" means the District Planning Committee constituted under section 3 ;(b)"Government" means the Government of Arunachal Pradesh;(c)"member" means member of the Committee and includes the Chairperson thereof;(d)"Municipality" means a Nagar Panchayat or a Municipal Council or a Municipal Corporation constituted under the Arunachal Pradesh Municipal Act, 2007 (Act No. 4 of 2008);(e)"Panchayat" means a Gram Sabha, Gram Panchayat, Anchal Samity and Ziila Panshad constituted under the Arunachal Pradesh Panchayat Raj Act, 1997 (Act No 5 of 2001);(f)"Prescribed" means as prescribed by rules ;(g)"rules" means rules made by the Government under this Act;(h)"Zilla Parishad" means a Zilla Parishad constituted under the Arunachal Pradesh Panchayat Raj Act, 1997 (Act No, 5 of 2001).Chapter - II Constitution, Powers and Function of District Planning Committee
