Section 2 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 (Act No.5 of 2016);(2)"Authority" means, the Development Authority constituted for the Development Area under sub-section (1) of Section 4 of the Act;(3)"development area" means the area or group of areas declared to be a development area under Section 3 of this Act;(4)"Land Pooling Scheme" means a scheme as provided in sub-section (1) of Section 26 of this Act;(5)"Land use" means the principal use of land for which a plot of land or building thereon is used or intended to be used. For the purpose of classification of a plot according to the land uses, a land use shall be deemed to include subsidiary land uses which are contingent upon it;(6)"metropolitan area" means an area having a population of a million or more, comprised in one or more districts and consisting of two or more Municipalities or Panchayats or other contiguous area or an urban agglomeration area with a population of million and above as per the Census of India, specified by public notification to be a metropolitan area;(7)"metropolitan commissioner" means the Metropolitan Commissioner of the Authority referred to in sub-clause (d) of clause (i) of sub-section (3) of Section 4 of this Act and to be appointed by the Government who shall be the whole-time Chief Executive Officer of the Metropolitan Region Development Authority;(8)"metropolitan region" means the metropolitan area as whole and its primary commuter areas, typically formed around the metropolitan area proper with a large concentration of people or a region as notified by the Government;(9)"prescribed" means prescribed by rules and regulations made under the Act;(10)"Town Planning Scheme [TPS]" means the scheme prepared under the Act for achieving the planned development as envisaged in the sanctioned development plan.(11)"urban area" means(a)the area comprised within the Municipal Corporation constituted under the respective Act or within the Municipality or a Nagar Panchayat constituted under the Andhra Pradesh Municipalities Act, 1965 and any such area in the vicinity as the Government may, having regard to the extent of, and the scope for the urbanization of that area or other relevant considerations, specify in this behalf by notification or an area specified as urban as per the Census of India;and(b)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 urbanized;(12)"urban region" means the urban area as whole and the surrounding urban and rural areas and also the primary commuter areas typically formed around the urban area proper with a large concentration of people or a region as notified by the Government;(13)"Vice-Chairperson" means the Vice-Chairperson of the Authority referred to in sub-clause (b) of clause (ii) of sub-section (3) of Section 4 of this Act and to be appointed by the Government who shall be the whole-time Chief Executive Officer of the Urban Development Authority;(14)The words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act.Chapter-II Declaration of Development Area and Constitution of the Authority
