Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(a) in The West Bengal Special Economic Zone Act, 2003.

(a)"amenities" means all the basic and essential services including road, water supply, power supply, sewerage, street lighting, drainage, public health and sanitation, education, transport, fire fighting service, public parks, residential services, clubs, markets, shops and outlets and collection, treatment and disposal of industrial and municipal wastes, and also includes such other facilities or services as the State Government may, by notification, specify to be an amenity for the purpose of this Act;