Section 2 in Bihar Regional Development Authority Act, 1974
2. Definitions.
- In this Act unless the context otherwise requires:-(a)'amenity' includes road, water-supply, street lighting, drainage, sewerage, public works, housing, play-fields, parks, educational, community and recreational facilities and such other convenience as the State Government may, by notification in the official Gazette, specify to be an amenity for the purposes of this Act;(b)'Authority means the Regional Development Authority constituted under section 3 of the Act;(c)'building' includes any structure or part of a structure which is intended to be used for residential, industrial, commercial or other purposes whether in actual use or not, and compound wall or fencing thereof;(d)'building operation' includes erection or re-erection of a building, or any part thereof, roofing or re-roofing of any part of a building, or of any open space, any material alteration of enlargement of a building, any such alteration of a building as is likely to affect an alteration of its drainages or sanitary arrangements or materially affect its security, or the construction of a door opening on any street or land not belonging to the owner.(e)^^ifjpkyu lfUuekZ.k** ls vfHkizsr gS vLFkk;h ok LFkk;h ,slk dksbZ lfUuekZ.k tks fuEufyf[kr fdUgha lsokvksa ds izpkyu] vuqj{k.k] fodkl ;k fu"iknu ds fy, vko';d gks&(i)jsyos](ii)jk"V~h; egkekxZ(iii)jk"V~h; tyekxZ](iv)egkiru~ cM+s cUnjxkg](v)gokbZ ekxZ vkSj gokbZ vM~M+k](vi)fo|qr ds fy, {ks=h; fxzM+](vii)vU; ,slh dksbZ lsok ftls ljdkj ;fn mldh jk; esa ,slh vU; lsok izpkyu] vuqj{k.k] fodkl ;k fu"iknu lkeqnkf;d thou ds fy, vfuok;Z vf/klwpuk ds tfj;s mDr [k.M+ ds iz;kstukFkZ lsok ?kksf"kr djsaALo"Vhdj.k& lansg ds fujkdj.k ds fy;s blds }kjk ?kks"k.kk dh tkrh gS fd bl [k.M+ vFkZ ds vUrxZr fuEufyf[kr dks lfUuekZ.k ugha le>k tk;xk%&(i)jsyos dh n'kk esa] xsV] ykt] vLirky] Dyc] laLFkk] Ldwy] jsyos dkyksuh lM+d] ukyh tSls izpkyu ls lEcfU/kr lfUuekZ.k dks NksM+dj u;s vkokls Hkouksa dk lfUuekZ.k] vkSj(ii)fdlh vU; lsok dh n'kk esa dksbZ Hkou] ubZ ljapuk ;k u;s vf/k"Bk baLVksys'ku ;k mldk foLrkjA(f)'Chairman' means the Chairman of the Authority;(g)'development' with its grammatical variations means the carrying on of building building, engineering, mining or other operations in or over or under land or the making of any material change in any building of land and includes re-development and layout and subdivision of any land and 'to develop' shall be construed accordingly;(h)'Development Area' means any area declared to be development area under sub-section (1) of section 8;(i)'engineering operations' include the formation or laying out of street or road or means of access to a road or the laying out of means of water-supply, drainage, electricity, gas, transportation and other public utility services;(j)'Master Plan' means the plan prepared by the Authority under sections 17 and 18;(k)'Khas Mahal land' means land vested in the State of Bihar;(l)^Hkwfe* in esa Hkwfe ls] vkSj Hkwfe ds lkFk layXu ;k Hkwfe ds lkFk layXu fdlh oLrq ds lkFk LFkk;h :i ls tdM+h gqbZ oLrqvksa ls mn~Hkwr Qk;ns 'kkfey gSA(m)'Local Authority' means any Municipal Corporation, a local body constituted under Bihar and Orissa Municipal Act,1992 (B. & O. Act VII of 1922) or Panchayat established under the 1[Bihar Panchayati Raj Act (Bihar Act VII of 1948) or any such local body constituted in any region to which this Act applies;(n)'means of access' includes any road or means of access, whether private or publice, for vehicles or pedestrians;(o)'Regulation' means a regulation made under this Act by the Regional Development Authority constituted under section 3;(p)'Rule' means a rule made under this Act by State Government;(q)'Region' means any area declared as such under sub-section (2) of section 1 or sub-section (1) of section 8;(r)'Regional Plan' means the plans prepared by the Authority under section 16;(s)'Vice-Chairman' means the Vice-Chairman of the Authority;(t)'Zone' means any one of the divisions in which the Development Area may be divided for the purpose of development under this Act;(u)'Zonal Development Plan' means the plans prepared by the Authority under section 19;(v)'Urban Area' means the standard urban area as defined in the Census Act, 1948, (Act 37 of 1948).
