Section 2(h) in Andhra Pradesh Industrial Corridor Development Act, 2017
(h)"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 river, lake or any other water bodies) 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-division of any land and also the provision of public and civic facilities and projects and schemes for development of agriculture, forestry and allied services, and 'to develop' shall be construed, accordingly;
