Section 2(z) in Maharashtra Housing (Regulation And Development) Act, 2012
(z)"promoter" means a person a developer or builder and includes a partnership firm or limited liability firm or any body or association of persons whether registered or not and who constructs or causes to be constructed a block or building of flats for the purpose of disposing of by sale or otherwise some or all of them to other person, or to a company, co-operative society or other association of persons, and includes his assignees, and where the person who builds and the person who disposes of are different persons, the term includes both;(za)"Registrar" means the Registrar as defined in the Maharashtra Co-operative Societies Act, 1960 or as the case may be, in the Companies Act, 1956;(i)where more than one layout is proposed or approved on any land; and(ii)where the land under development admeasures forty hectares or more at one place, continuous, unbroken and uninterrupted;(zf)"utility area" means dry balconies, flower beds, cupboard niches, elevation boxes, decks, pocket terraces, open spaces, and the like, within or attached to a flat.(zb)"regulations" means the regulations made under section 52;(zc)"Schedule" means the Schedule appended to this Act;(zd)"to construct a block or building of flats" includes converting a building or part thereof into flats;(ze)"Township" means an area,-
