Section 2 in The Karnataka Land (Restriction On Transfer) Act, 1991
2. Definitions .-
In this Act, unless the context otherwise requires,-(a)"competent authority" means any person or authority not below the rank of a Deputy Commissioner of the district authorised by the Government by notification, to perform the functions of competent authority under this Act for such areas as may be specified in the notification;(b)"Government" means the State Government;(c)"prescribed" means prescribed by rules made under this Act;(d)"scheme" means the development scheme drawn up under section 15 of the Bangalore Development Authority Act, 1976 or the Karnataka Urban Development Authorities Act, 1987 and which has been sanctioned by the Government;(e)"urban area" means,-(i)the Bangalore metropolitan area as defined in the Bangalore Development Authority Act, 1976;(ii)an urban area for which an Urban Development Authority is constituted, under sub-section (1) of section 3 of the Karnataka Urban Development Authorities Act, 1987.
