Section 2 in Kudala Sangama Development Board Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires,- (a) "amenity" includes road, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other convenience, public works, market places, post office, bank, hospital, dispensary, police station, fair price shop, milk booth, library, recreation centres, service stations of any public utility service authorised by the Board or other facility; and such other amenity as the State Government may by notification specify;(b)"Board" means the Kudala Sangama Development Board constituted under section 3;(c)"Chairman" means the Chairman of the Board;(d)"Commissioner" means the Commissioner of the Board appointed under section 10;(e)"Fund" means fund of the Board;(f)"Kudala Sangama Kshetra" means and includes Sri Sangama natha Temple and Lord Shree Basaweshwara Aikya Mantapa of Sangama village in Hungund Taluk of Bijapur District and lands acquired by Government from time to time for development of Kudala Sangama Kshetra and such other area declared by the State Government, by notification;(g)"member" means a member of the board;(h)"regulations" means regulations of the Board made under section 38.
