Section 2 in Meghalaya Protection of Catchment Areas Act, 1990
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)'Act' means the Meghalaya Protection of Catchment Areas Act, 1990;(b)'Advisory Board' means the Catchment Areas Advisory Board constituted under section 3;(c)'Catchment area' means as area where springs streams, rivulets and water sources originate and serve as a potential source of perential flow of water;(d)'Critical catchment area' means the area from where springs, streams, rivulets and water heads originate and serve or can potentially serve the water supply system of any village or town or a group of them and the preservation of which is so vital for the life and health of the community;(e)'Competent Authority' means the competent authority appointed under section 12;(f)'Government' means the Government of the State of Meghalaya;(g)'Land owner' means a proprietor or patta holder and includes a person having interest in the land under this Act;Explanation. - 'land' for the purpose of this Act includes trees, buildings and standing crops on it(h)'measures' means the measures specified in section 6;(i)'non-critical catchment area' means a catchment area which is not a critical catchment area;(j)'notification' means notification by Government published in the Gazette of Meghalaya;(k)'prescribed' means prescribed by rule made under this Act;(l)'section' means a section of the Act
