Section 2 in The Durgapur (Development And Control Of Building Operations) Act, 1958
2. Definitions. -
In this Act, unless there is anything repugnant in the Subject or context,-(a)"amenity" includes roads, water supply, street lighting, drainage, sewerage, public parks, conservancy or any other convenience which the State Government may, by notification, specify to be an amenity for the purposes of this Act;(b)"building" means any structure or erection intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not;(c)"development" means the carrying out of building, engineering, or other operations in, on, over or under land or the making of any material change in any building or land but does not include underground mining operations;(d)"Durgapur" or "Durgapur area" means the area comprised within the police-stations of Kanksa, Faridpur and Ondal in the district of Burdwan and such other contiguous area, if any, as the State Government may from time to time by notification, specify and includes, for the purpose of section 9, any other land in West Bengal referred to in the said section;(e)"notification" means a notification published in the Official Gazette;(f)"prescribed" means prescribed by regulations made under this Act.
