Section 2 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"appellate authority" means appellate authority appointed under section 10;(b)"Colony" means an area of land not less than one thousand square meters divided into plots for residential, commercial or industrial purpose;(c)"Competent Authority" means any person or authority as specified in section 7 to exercise and perform all or any of the powers and functions of the Competent Authority under this Act;(d)"Government" means the Government of the State of Punjab;(e)"Master Plan" means master plan prepared and notified under the Punjab Regional and Town Planning and Development Act, 1995;(f)"Public Land" means land owned by the Central or the State Government, Boards or Corporations constituted under any Central or State law or owned by the Central or State Government including the land owned by Gram Panchayat or Municipality;(g)"punitive action" means action taken by the local authority or the competent authority under the relevant law against unauthorized development and shall include demolition, displacement of persons or their business establishment from their existing location, whether in pursuance of court orders or otherwise;(h)"Residents Welfare Association (RWA)" means a society of the plot holders of an unauthorized colony or a cooperative society registered under the Societies Registration Act, 1860;(i)"section" means a section of this Act; and(j)"unauthorized colony" means a colony and includes a building or apartments constructed in such colony, which has been developed by promoter in contravention of the provisions of the Punjab Apartment and Property Regulation Act, 1995 (Punjab Act 14 of 1995).(2)The definitions of the expressions `apartment', `authority', `development charges', `development works', `external development works', `internal development works', `local authority', `person', `promoter' or any other word used in this Act, but not defined shall have the respective meanings as assigned to them in the Punjab Regional and Town Planning and Development Act, 1995 and the Punjab Apartment and Property Regulations Act, 1995.
