Section 2 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974
2. Definitions.
- In these rules, unless the context otherwise requires,-(i)"Existing built up area" means the area within the controlled rural area of which the greater part has been developed as a business, residential or industrial area and which has been provided with essential facilities like roads, water supply, drainage etc.;(ii)"Master Plan" means the plan of the controlled rural area approved by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and sanctioned by the State Government;(iii)"open space" means any land left open and unbuilt or laid out and developed as a public garden or park which is being used for any public recreational purpose;(iv)"Street" or "road" means any highway, street, lane, alley stairway, passage way, footway, square place or bridge whether a thoroughfare or not, over which the public has a right of passage, or access and includes all bunds, channels ditches, stormwater drains, culverts, side walks, traffic islands, road side tree and hedges, retaining walls, fences, barriers and railings within the road lines;(v)"Controlled, rural areas" means the area declared to be 'Controlled rural area' under Section 163 (2) of the Adhiniyam.
