Section 2(10) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(10)"project" means,-(a)an irrigation project, that is to say, the construction extension, improvement or development of any work for the supply of water for the purpose of irrigation;(b)atomic energy and power project, that is to say, construction, extension, improvement or development of any work for the production or supply of electricity or any work conducive to electrical development;(c)a public utility project, that is to say, any work of construction, extension, improvement or development of public utility including roads, other than irrigation project and power project;(d)National Park and Sanctuary declared under the provisions of the Wild Life Protection Act, 1972;(e)an industrial project, that is to say, setting up of production, distribution or service industry or providing any service, in relation to them and includes an Industrial Estate;(f)an university project, that is to say, setting up of any university or any teaching, training institution;(g)a chemical project that is to say, extraction, production and processing of chemicals;(h)a mine project, that is to say, extraction of any mineral from the bed of the earth or river bed;(i)any composite project of any of the two or more such projects;and includes any work of construction, extension, improvement or development which is incidental or supplemental to the execution of a project, such as construction of pump house, lift irrigation scheme, colony, etc., and which results in rendering the holders or occupants of land, which may be used for such project, as affected persons and in respect of which a notification is issued under section 11;
