Section 2 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Amenity" includes roads, streets, sub-ways, lightings, drainage, sanitation, electricity and water supplies or other conveniences, public works, market places, hospitals, dispensaries, libraries, recreation centers, service stations of any public utility service authorized by the Authority or other facility; and such other amenities as the State Government may by the notification specify;(b)"Authority" means the Nadaprabhu Kempegowda Heritage Area Development Authority constituted under section 3;(c)"Chair-person" means the Chairperson of the Authority;(d)"Commissioner" means the Commissioner of the Authority appointed under section 10;(e)"Fund" means fund of the Authority;(f)"Heritage sites" means the whole of the area comprising the sites specified in the schedule but excluding the area referred to as protected area under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958);(g)"Member" means a member of the Authority;(h)"Nadaprabhu Kempegowda Heritage area" means and includes limits of heritage sites, tourism places, Monuments of Nadaprabhu Kempegowda within the limits of Bengaluru Urban, Bengaluru Rural, Ramanagara and Tumkur District and lands acquired by the Government from time to time for development of heritage sites at Bengaluru and such other area declared by the State Government, by notification;(i)"Regulations" means regulations of the Authority made under section 41;(j)"Schedule" means Schedule appended to this Act; and (k)`Vice-Chairperson' means the Vice-Chairperson of the Authority;Chapter-II Authority and its Employees
