Section 2 in The Mumbai Metropolitan Region Development Authority Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"amenity" includes road, bridge, any other means of communication transport, supply of water and electricity, and other source of energy, street lighting, drainage, sewerage and conservancy, and any other convenience as the State Government, in consultation with the Authority, may, from time to time by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)[Mumbai Metropolitan Region] [These words were substituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Schedule.] or "Metropolitan Region" means the area specified in Schedule I. The State Government may, from time to time, by notification in the Official Gazette, amend that Schedule by adding thereto or deleting therefrom any area specified in such notification; and thereupon the modified area shall be the [Mumbai Metropolitan Region] [These words were substituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Schedule.]:Provided that, no such notification shall be issued by the State Government unless it has been laid in draft before each House of the State Legislature and has been approved by resolutions in which both Houses agree; and upon such approval, the notification may be issued, and shall take effect in the form in which it is so approved.(c)"development" with its grammatical variations, means the carrying out of building, engineering, mining or other operations in; or over, or under any land (including land under sea, creek, river, lake or any other water) or the making of any material change in any building or land, or in the use of any building or land and includes re-development and lay-out and sub-divisions of any land and also the provisions of amenities and projects and schemes for development of agriculture, horticulture, floriculture, forestry, dairy development, poultry farming, piggery, cattle breeding, fisheries and other similar activities; and "to develop" shall be construed accordingly;(d)"land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth;(e)"prescribed" means prescribed by rules made under this Act;(f)"Regional plan" means a plan prepared under the provisions of the Maharashtra Regional and Town Planning Act, 1966, for the development or redevelopment of the [Mumbai Metropolitan Region] [These words were substituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Schedule.] as defined in this Act, or for any part thereof, and includes a draft or final regional plan prepared for the said region or any part thereof, whether before or after the commencement of this Act, which is for the time being in force;(g)"regulation" means a regulation made under this Act;(h)"rule" means a rule made under this Act;(i)words and expressions used in this Act, and not defined herein, shall have the meanings assigned to them in the Maharashtra Regional and Town Planning Act, 1966.
