Section 2 in The Kaginele Development Authority Act, 2009
2. Definitions
In this Act, unless the context otherwise requires.--(a)"Amenity" includes roads, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other conveniences, public works, market places, post offices, banks, hospitals, dispensaries, police stations, fair price shops, milk booths, libraries, recreation centers, service stations of any public utility service authorised by the Authority or other facility; and such other amenity as the State Government may, by notification specify;(b)"Authority" means the Kaginele Development Authority constituted under Section 3; "Kaginele" means and includes limits of Kaginele and Bada Villages and lands acquired by Government from time to time for development of heritage sites at Kaginele and Bada and such other area declared by the State Government, by notification;(c)"Chairperson" means the Chairman of the Authority;(d)"Commissioner" means the Commissioner of the Authority appointed under Section 10;(f)"Fund" means fund of the Authority;(g)"Heritage Site" means the whole of the area comprising the sites specified in the Schedule but excluding the area referred to as protected area under the Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958);(h)"Members" means a member of the Authority;(i)"Regulations" means regulations of, the Authority .made under Section 46;(j)"Schedule" means Schedule appended to this Act.
