Section 2 in The Goa Education Development Corporation Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"amenity" includes road, supply of water or electricity, connectivity, 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;(b)"building" means any structure or erection, or a part of a structure or erection, which is intended to be used for residential, educational, commercial or other purposes, whether in actual use or 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 Goa Education 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 re-development, 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)"educational area" means any area declared to be an educational area by the State Government by notification in the Official Gazette, which is to be developed and where educational institutions are to be accommodated;(h)"educational estate" means any site selected by the State Government where the Corporation develops plots of land and/or builds buildings and makes them available for any educational institutions;(i)"educational facility" means any establishment utilized for the purpose of education and includes Colleges, Institutions, industrial establishment, production and tool room, testing labs, research labs, manufacturing units, etc. (or such like);(j)"educational service" means any service which is directly/indirectly undertaken partly/entirely for the purpose of education and includes teaching and learning (formal/informal), research activity, apprenticeship training, training workshop, seminars, conferences testing, etc.(k)"means of access" includes a road, wharf or any means of access, whether private or public, for vehicles or boats or for foot passengers;(l)"premises" means any land or building 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;(m)"prescribed" means prescribed by rules made under this Act;(n)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them in section 3 of the Land Acquisition Act, 1894 (1 of 1894);(o)"State Government" means the Government of Goa.
