Definitions.
In this Act, unless the context otherwise requires:-
(a)
"Committee" means the Metropolitan Planning
Committee constituted under section 3;
(b)
"Government" means the State Government;
(c)
"Metropolitan Area" means an area having a
population of ten lakhs or more comprised in one or more
districts and consisting of two or more municipalities or
panchayats or other contiguous areas, specified by the
Government, by notification, to be a Metropolitan Area for
the purposes of this Act;
(d)
"Municipality" means Nagar Panchayat,
Municipality and Municipal Corporation as constituted, as the case may be, under the provisions of
1the Telangana
Municipalities Act, 1965; or
2the Greater Hyderabad
Municipal Corporation Act, 1955;
3[XXX]
and
4the
Telangana Municipal Corporations Act, 1994;
(e)
"Notification" means a notification published in the
5Telangana Gazette and the word "notified" shall be
construed accordingly;
(f)
"Panchayat" means a Gram Panchayat or Mandal
Praja Parishad and Zilla Praja Parishad constituted under
the provisions of *the Telangana Panchayat Raj Act, 1994;
(g)
"Population" means the population as ascertained
by the last preceding census of which the relevant figures
have been published;
(h)
"Prescribed" means prescribed by rules made
under this Act.
1. Adapted in G.O.Ms.No.142, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
2. Adapted in G.O.Ms.No.134, Municipal Administration & Urban
Development (F2) Department, dated 13.10.2015.
3. Repealed by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
4. Adapted in G.O.Ms.No.143, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
*. See now the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).