Section 2(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)[ "Amenity" means roads, streets, open spaces, parks, recreational grounds, play grounds, sports complex, parade grounds, gardens, markets, parking lots, primary and secondary schools and colleges and polytechnics, clinics, dispensaries and hospitals, water supply, electricity supply, street lighting, sewerage, drainage, public works and includes other utilities, services and conveniences;] [Clause (2) was substituted for the Original and shall be deemed to have been substituted on the 25th March, 1991, by Maharashtra 10 of 1994, Section 2(a).]
