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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(z) in Coal Blocks Allocation Rules, 2017

(z)"successful allottee" means the successful allottee as referred to in sub-rule (9) of rule 6;
(za)"successful bidder" means the successful bidder as referred to in sub-rule (8) of rule 5;
(zb)"tender document" means the tender document as referred to in sub-rule (1) of rule 5;
(zc)"Ultra Mega Power Project" shall mean a power project based on super-critical coal thermal technology or more efficient technology, with installed capacity of 3960 Mega Watt (MW) or above or such other capacity as may be stipulated by the Central Government, from which power procurement is tied up by procurers in more than one State or Union Territory, through tariff based competitive bidding initiated through a Central Government initiative under the Guidelines for Determination of Tariff Through Transparent Process of Bidding for Procurement of Power from Ultra Mega Power Projects notified by Central Government under section 63 of the Electricity Act, 2003 (No. 36 of 2003); and
(zd)the expressions "generating station" and "captive generating plant" shall have the meanings assigned to them in the Electricity Act, 2003 (No. 36 of 2003).