Section 2 in The Gujarat Metropolitan Planning Committees Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Chief Executive Authority" means officer appointed by the Government in respective Urban Development Authority;(b)"Collector" means the Collector of the District in the Metropolitan area;(c)"Committee" means a Metropolitan Planning Committee constituted under sub-section (1) of section 3;(d)"district" means a district of Gujarat;(e)"District Development Officer" means the officer appointed as such by the Government under the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);(f)"District Panchayat" means a District Panchayat defined in clause (7) of section 2 of Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);(g)"panchayat" means a village panchayat as defined in clause (30) of section 2 of the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);(h)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(i)"prescribed" means prescribed by rules made under this Act;(j)"Metropolitan area" means an area having a population of ten lakhs or more, comprised in one or more districts and consisting of two or more Municipalities or Panchayats or other contiguous areas, specified by the Government by public notification to be a Metropolitan area for the purposes of this Act;(k)"Municipality" means an institution of self-Government as defined in clause (14) of section 2 of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(l)"notification" means notification published in the Official Gazette;(m)"Urban Development Authority" means an urban development authority constituted under sub-section (1) of section 22 of the Gujarat Town Planning and Urban Development Act, 1976 (President Act, 27 of 1976) for Ahmedabad, Surat, Vadodara and Rajkot.
