Section 2(w) in Kerala Town and Country Planning Act, 2016
(w)"operational construction" means any construction whether temporary or permanent, which is necessary for the operation, maintenance, development or execution of any of the following services, namely:-(i)railways;(ii)national highways;(iii)State highways;(iv)national waterways;(v)major ports;(vi)airports and aerodromes;(vii)posts, telephones, wireless, broadcasting and other like forms of communication;(viii)regional grid for electricity;(ix)roads, bridges and street furniture by Central and State Government; and(x)any other service which the Government may if it is of the opinion that the operation, maintenance, development or execution of such service is essential to the life of the community, by notification, declare to be a service for the purposes of this Act, but shall not include the construction of a building, structure, installation or any extension thereof, as the case may be. used for residential, commercial, public and semi-public, industrial and warehousing purposes;(x)"owner" includes a person who for the time being is receiving or entitled to receive, or has received, the rent or premium for any land whether on his own account or on account of, or on behalf of, or for the benefit of any other person or as an agent, trustee, guardian or receiver for any other person or for any religious or charitable institution, or who would so receive the rent or premium or be entitled to receive the rent or premium if the land was let to a tenant;
