Section 2(c) in The U.P. (Regulation of Building Operations) Regulations, 1960
(c)"Colonizer" means an individual or company, association or body of individuals, whether incorporated or not (including a co-operative society) owning or acquiring, whether by purchase or otherwise, any area of land for sub-division into plots for sale or lease for construction of buildings thereon or erecting buildings on these plots and for selling or leasing out such plots with the buildings.
