Section 2 in The Gujarat District Planning Committees Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Committee" means a District Planning Committee constituted under sub-section (1) of Section 3;(b)"District Collector" includes an Additional District Collector, or any other officer appointed by the State Government to discharge all or any of the functions of the District Collector under this Act;(c)"District Panchayat" means a District Panchayat as defined in clause (7) of Section 2 of the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);(d)"Municipality" means a municipality as defined in clause (14) of Sec. 2 of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(e)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(f)"prescribed" means prescribed by rules;(g)"rural area" means an area within a Taluka.Explanation. - "Taluka" means a taluka as defined in clause (25) of Sec. 2 of the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);(h)"urban area" means an area within a Municipality;
