Section 2 in The U.P. Bhagirathi River Valley Authority Act, 1999
2. Definitions.
- In this Act,-(a)"Authority" means the Bhagirathi River Valley Authority established under Section 3;(b)"Bhagirathi River Valley" or "Valley" means the basin of the Bhagirathi Bhilangana rivers and their tributaries upto Deoprayag, and shall include such other areas adjacent thereto, as the State Government may, by notification, specify;(c)"basin" means the entire catchment area of the valley;(d)"development agency" means any government department, or institution, or other agency engaged in the work of the development of the valley;(e)"member" means a member of the Authority and includes its Chairman;(f)"sector" means an item for development and includes agriculture, road, bridge, industry, irrigation, transport, communication, housing, tourism and health and matters related thereto.
