Section 2 in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Administrator" means an officer not below the rank of a Deputy Collector, appointed by the State Government to carry out the purposes of this Act:Provided that there may be different Administrators for different areas;(aa)[ "building" means any structure or erection intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not;] [Clause (aa) inserted by W.B. Act 32 of 1976.](b)"civic amenity" includes roads, buildings, water-supply, street-lighting, drainage, conservancy and sewerage, sanitation, maintenance of public health, prevention or abatement of nuisance, registration of births and deaths, parks, gardens, recreation grounds, schools, hospitals and dispensaries, markets, work-shops, warehouses, godowns, factories, offices, industrial or commercial establishments, or any other convenience which the State Government may, by notification in the Official Gazette, specify to be an amenity;(c)"Government Township" means an area which is declared as such by the State Government by notification published in the Official Gazette;(d)[ "prescribed" means prescribed by rules made under this Act.] [Clause (d) inserted by W.B. Act 32 of 1976.]
