Section 2 in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"article" means the article of the Constitution of India ;(b)"development plan" means the draft development plan prepared by the Metropolitan Planning Committee under this Act, in consonance with the provisions of article 243-23 ;(c)"Metropolitan area" means a Metropolitan area as specified by the Governor under clause (c) of article 243-P ;(d)"Municipality" means a Municipality as defined in clause (e) of article 243-P ;(e)"Panchayat" means a Village Panchayat consituted at the village level under the Bombay Village Panchayats Act, 1958 and the Bombay III Panchayat Samitis and Zilla Parishads constituted at the intermediate of 1959 and the District level respectively under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ; of 1962.(f)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(g)"prescribed means prescribed by rules made under this Act.
