Section 2 in Andhra Pradesh Urban Areas (Development) Act, 1975
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"amenity" includes road, water supply, street lighting, drainage, sewerage, public works, tourists spots, open spaces, parks and play fields, and such other convenience as the Government may, by notification, specify to be an amenity for the purposes of this Act ;(b)"Authority" means an Urban Development Authority constituted under sub-section (1) of Section 3 for a development area under this Act ;(c)"building" includes-(i)a house, out-house, stable, latrine, go down, shed, hut wall (other than a boundary wall) and any other structure whether of masonry, bricks, mud, wood, metal or any other material whatsoever ;(ii)a structure on wheels or simply resting on the ground without foundation ; and(iii)a ship, vessel, boat, tent, van and any other structure used for human habitation or used for keeping or storing any article or goods ; and(iv)the garden, grounds, carriages and stables, if any, appurtenant to any building ;(d)"building operations" include re-building operations, structural alterations of, or additions to buildings and other operations normally undertaken in connection with the construction of building ;(e)"development" with its grammatical variations means the carrying out of all or any of the works contemplated in a master plan or zonal development plan referred to in this Act, and the carrying out of building, engineering, mining or other operations in, on, over or under land, or the making of any material change in any building or land and includes redevelopment.Provided that for the purposes of this Act, the following operations or uses of land shall not be deemed to involve development of the land that is to say-(i)the carrying out of any temporary works for the maintenance, improvement or other alteration of any building, being works which do not materially affect the external appearance of the building ;(ii)the carrying out by a local authority of any temporary works required for the maintenance or improvement of a road, or works carried out on land within the boundaries of the road ;(iii)the carrying out by a local authority or statutory undertaking of any temporary works for the purpose of inspecting, repairing or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose ;(iv)the use of any building or other land within the cartilage purpose incidental to the enjoyment of the dwelling house as such ; and(v)the use of any land for the purpose of agriculture, gardening or forestry (inducing afforestation) and the use for any purpose specified in this clause of any building occupied together with the land so used ;(f)"development area" means any urban area or group of Urban areas declared to be a development area under subsection (1) of Section 13 ;(g)"engineering operations" include the formation or laying out of means of access to a road or the laying out means of water-supply, drainage, sewerage or of electricity cables or lines or of telephone lines ;(h)"Government" means the State Government of Andhra Pradesh ;(i)"land" includes benefits to arise out of "land and things attached to the earth or permanently fastened to anything attached to the earth ;(j)"means of access" includes any means of access, whether private or public, for vehicle or for pedestrians and includes a road ;(k)"notification" means a notification published in the Andhra Pradesh Gazette ;(l)"prescribed" means prescribed by rules made by the Government under this Act;(m)"regulation" means a regulation made under this Act by an Urban Development Authority constituted under subsection (1) of Section 3 for the concerned development area ;(n)"erect" in relation to any building includes-(i)any material alteration or enlargement of any building ;(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation ;(iii)the conversion into more than one plan for human habitation of a building originally constructed as one such place ;(iv)the conversion of two or more places of human habitation into a greater number of such places ;(v)such alterations of a building as to affect its drainage or sanitary arrangements, or to materially affect its security ;(vi)the addition of any rooms, buildings houses or other structures to any building ; and(vii)the construction in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening into such street or land ;(o)"urban area" means-(i)the area comprised within the jurisdiction of the Municipal Corporation of Hyderabad or of any Municipality constituted under the Andhra Pradesh Municipalities Act, 1965 and also any such area in the vicinity as the Government may, having regard to the extent of, and the scope for, the urbanisation of that area or other relevant considerations, specify in this behalf, by notification ; and(ii)such other area as the Government may, by notification, declare to be an urban area, which in the opinion of the Government, is likely to be urbanised ;(p)"zone" means any one of the divisions into which the development area may be divided for the purposes of development under this Act.
