Section 2(bb) in Bangalore Development Authority Act, 1976
(bb)civic amenity means,-(i)a market, a post office, a telephone exchange, a bank, a fair price shop, a milk booth, a school, a dispensary, a hospital, a pathological laboratory, a maternity home, a child care centre, a library, a gymnasium, a bus stand or a bus depot;(ii)a recreation centre run by the Government or the Corporation;(iii)a centre for educational, social or cultural activities established by the Central Government or the State Government or by a body established by the Central Government or the State Government;(iv)a centre for educational, religious, social or cultural activities or for philanthropic service run by a cooperative society registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959) or a society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960) or by a trust created wholly for charitable, educational or religious purposes ;(v)a police station, an area office or a service station of the Corporation or the Bangalore Water Supply and Sewerage Board or the Karnataka Electricity Board; and(vi)such other amenity as the Government may, by notification, specify;
