Section 2 in Maharashtra Industrial Development Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"amenity" includes road, supply of water or electricity, street lighting, drainage, sewerage, conservancy and such other convenience as the State Government may, by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;[(a-1) "Authority" means the Authority as defined in clause (f) of section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);] [Inserted by Maharashtra Act No. 27 of 2019, dated 23.7.2019.](b)"buildings" means any structure or erection, or part of a structure or erection, which is intended to be used for residential, industrial, commercial or other purposes, whether in actual use of not;(c)"Collector" means the Collector of a district, and includes any officer specially appointed by the State Government to perform the functions of a Collector under this Act;(d)"Corporation" means the Maharashtra Industrial Development Corporation established under section 3;(e)"development", with its grammatical variations, means the carrying out of building, engineering, quarrying or other operations in, on, over or under land, or the making of any material change in any building or land, and includes, redevelopment, but does not include mining operations; and "to develop" shall be construed accordingly;(f)"engineering operations" include the formation or laying out of means of access to a road or the laying out of means of water supply;(g)"industrial area" means any area declared to be an industrial area by the State Government by notification in the Official Gazette, which is to be developed and where industries are to be accommodated;(h)"industrial estate" means any site selected by the State Government, where the Corporation builds factories and other buildings and makes them available for any industries or class of industries;(i)"means of access" includes a road or any means of access, whether private or public, for vehicles or for foot passengers;(j)"premises" means any land or buildings or part of a building and includes -(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(k)"prescribed" means prescribed by rules made under this Act;(l)[ the expressions "land" and "person interested" used in this Act shall have the same meaning as the said expressions have in the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013).] [Substituted by Maharashtra Act No. 27 of 2019, dated 23.7.2019.]
