Section 2 in Kitturu Development Authority Act, 2011
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, hospitals, dispensaries, 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 Kitturu Development Authority constituted under section 3;(c)'Kitturu' means and includes limits of Kitturu village and Kitturu Gramapanchayat and the area covering Kitturu Village in Bailhongal Taluk Belgaum District and lands acquired by Government from time to time for development of heritage sites at Kitturu and such other area declared by the State Government, by notification;(d)'Chair-person' means the Chairman of the Authority;(e)'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)`Member' means a member of the Authority;(i)'Regulations' means regulations of the Authority made under section 41;(j)`Schedule' means Schedule appended to this Act.Chapter-II Authorities and its Employees
