Section 2 in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013
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 convenience, public works, market places, post office, bank, hospitals, dispensary, police station, fair price shop, milk booth, library, recreation centres, 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 Sri Malai Mahadeswaraswamy Kshethra Development Authority constituted under section 3;(c)"Chairman" means the Chairman of the Authority;(d)"Fund" means fund of the Authority;(e)"Secretary" means the Secretary of the Authority appointed under section 10;(f)"Sri Malai Mahadeswaraswamy Kshethra" means and includes Sri Malai Mahadeswaraswamy temple and all the subsidiary temples attached thereto, in Malai Mahadeswara Hills, Kollegal taluk in Chamarajangaar district, the entire area of Malai Mahadeswara Hills and lands acquired by Government from time to time for development of Sri Malai Mahadeswaraswamy Kshethra and such other area declared by the State Government, by notification;(g)"member" means a member of the Authority;(h)"regulations" means regulations of the Authority made under section 38.Chapter - II Constitution of Sri Malai Mahadeswaraswamy Kshethra Development Authority and its Employees
