Section 2 in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
2. Definitions.
- In this Act unless the context requires otherwise,-(a)"Competent Authority" means any person or authority authorized by the State Government, by notification in the Official Gazette, to perform the functions of a Competent Authority under this Act ;(b)"Corporation" means any body corporate established under any Central or State Act or a company incorporated under the Companies Act, 2013 (18 of 2013) or any other law for the time being in force ;(c)"Government" or "State Government" means the Government of Maharashtra ;(d)"Land Acquisition, Rehabilitation and Resettlement Authority" means the Authority established under sub-section (1) of section 51 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);(e)"prescribed" means prescribed by rules made under this Act ;(f)"Urban Local Body" means the local authority as defined in subclauses (a), (b) and sub-clause (c)(Iii) Of Clause (15) Of Section 2 Of The Maharashtra Regional And Town Planning Act, 1966 (Maharashtra Xxxvii Of 1966);(g)"underground pipeline" means an underground pipeline laid for carrying utilities and services from one place to another at a depth of not less than one and a half meter of the land surface ;(h)"underground duct" means a duct created not less than one and a half meter below the surrounding ground level for carrying utilities and services from one place to another.
