Section 2 in The West Bengal District Planning Committee Act, 1994
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"Committee" means a District Planning Committee, or Siliguri Sub-division Planning Committee, constituted under sub-section (1) of section 3;(b)"Constitution" means the Constitution of India;(c)"District Magistrate" includes an Additional District Magistrate, or any other Magistrate appointed by the State Government to discharge all or any of the functions of the District Magistrate under this Act;(d)"Governor" means the Governor, appointed as such under article 155, read with article 153, of the Constitution, for the State of West Bengal;(e)"Municipality" has the same meaning as in clause (c) of article 243P of the Constitution;(f)"notification" means a notification published in the Official Gazette;(g)"Panchayat Samiti" means a Panchayat Samiti constituted under the West Bengal Panchayat Act 1973;(h)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(i)"prescribed" means prescribed by rules made under this Act;(j)"rural area" means an area within a Block;Explanation. - "Block" has the same meaning as in clause (2) of section 2 of the West Bengal Panchayat Act, 1973;(k)"urban area" means an area within a Municipality;(l)"Zilla Parishad" means a Zilla Parishad, and includes Mahakuma Parishad for the sub-division of Siliguri in the district of Darjeeling, constituted under the West Bengal Panchayat Act, 1973.
