Section 2 in Goa (Regulation of Land Development and Building Construction) Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"building construction" shall have the same meaning assigned to:-(i)"building operations" in clause (5) of section 2 of the Goa Town and Country Planning Act, 1974 (Act 21 of 1975);(ii)"building" in clause (2) of section 2 of the Goa Panchayat Raj Act, 1994 (Act 14 of 1994);(iii)"to construct a building" in sub-section (1) of section 184 of Goa Municipalities Act, 1968 (Act 7 of 1969);(iv)"building" in clause (8) of section 5 of the City of Panaji Corporation Act, 2002 (Act 1 of 2003);(b)"Corporation" means the Corporation of the City of Panaji incorporated under section 7 of the City of Panaji Corporation Act, 2002 (Act 1 of 2003) or any other Corporation established under the provisions of any Law enacted by the Legislative Assembly of Goa;(c)"engineering operations" includes the formation or the laying out of means of access to a road or the laying out of means of water supply, drainage, sewerage or of electricity cables or lines or of telephone lines;(d)"Government" means the Government of Goa;(e)"land development" with it's grammatical variations and cognate expressions, means the carrying out of building, engineering, change on the face of land, mining, quarrying or other operations in or on or over or under the land, or the making of any material change in any building or land, or in the use of any building or land, and includes sub-division or amalgamation of land;(f)"Municipal Council" means a Municipal Council established under section 8 of the Goa Municipalities Act, 1968 (Act 7 of 1969);(g)"notification" means a notification published in the Official Gazette;(h)"Official Gazette" means the Official Gazette of the Government;(i)"Panchayat" means a Panchayat notified by the Government under sub-section (2) of section 3 of the Goa Panchayat Raj Act, 1994 (Act 14 of 1994);(j)"Planning and Development Authority" means Planning and Development Authority constituted under section 20 of the Goa Town and Country Planning Act, 1974 (Act 21 of 1975);(k)"prescribed" means prescribed by rules made under this Act;(l)"regulations" means the regulations framed under this Act;(m)"State" means the State of Goa.
