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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4) in The Pandharpur Development Authority Act, 2009

(4)"Development", with its grammatical variations, means the carrying out of building, engineering, mining or other operations in or over or under any land (including land under river, lake or any other water) or the making of any material change in any building or land and includes the development, re-development and layout and sub-division of any land and also the provision of amenities and "to develop" shall be construed accordingly;