Section 2 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Gunthewari development" means plots formed by unauthorisedly subÂdividing privately owned land, with buildings, if any, on such plots, including excess vacant land under the Urban Land (Ceiling and Regulation) Act, 1976, not vested in the State Government but excluding land under encroachment;(b)'layout" means a piece of land or contiguous land under common ownership sub-divided into plots;(c)"Planning Authority" means-(I)for the areas within their respective jurisdiction,-(i)the Nagpur Municipal Corporation, constituted under the city of Nagpur Corporation Act, 1948; or(ii)the concerned Municipal Corporation, constituted under the Bombay Provincial Municipal Corporations Act, 1949; or(iii)the concerned Municipal Corporation, constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965; or(iv)the Nagpur Improvement Trust, constituted under the Nagpur Improvement Trust Act, 1936; or(v)the concerned Special Planning Authority, constituted or appointed of deemed to have been appointed under section 40 of the Maharashtra Regional and Town Planning Act, 1966; and(II)in respect of areas other than those covered by sub-clause (I), the Collector or an officer authorised by him in this behalf;(d)"prescribed" means prescribed by rules made under this Act.(2)Words and expressions used but not defined herein, shall have their respective meanings as assigned to them in the Maharashtra Regional and Town Planning Act, 1966.
