Section 2(1) in The Pandharpur Development Authority Act, 2009
(1)"amenity" includes road, street, bridge, any other means of communication, open space, park, recreation ground, play-ground, garden, market and conservancy, parking lot, supply of water and electricity, street lighting, drainage, sewerage, educational and health care facility, any welfare measure and any utility, or service and any convenience which the State Government may, in consultation with the Development Authority, from time to time, by notification in the Official Gazette, specify to be an amenity;
