Section 2 in Punjab Urban Estates (Development and Regulation) Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"advertisement" means any word, letter, model, sign, placard, board, notice, device, or representation in any manner whatsoever, wholly or in part, intended for the purpose of advertisement, announcement or direction, and includes any structure used or adapted for the display of advertisements;(b)"amenity" includes roads, water-supply, street lighting, drainage, sewerage, public building, horticulture, landscaping and any other public utility service provided in an urban estate ;(c)"building" means any construction or part of a construction which is sold, leased or transferred by the State Government under section 3 and which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not, and includes , any out-house'stable, cattle shed and garage and also includes any building erected or any land sold, leased or transferred by the State Government under section 3;(d)"Chief Administrator" means an officer appointed, as such by the State Government by notification to perform the functions of the Chief Administrator under this Act in relation to one or more than one urban estate;(e)"erect a building" has the same meaning as is assigned to the expression "erect or erect any building" in the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911) ;(f)"Estate Officer" means a person appointed by the State Government by notification to perform the functions of an Estate Officer under this Act in one or more than one urban estate;(g)"occupier" means a person, including a firm or other body of individuals, whether incorporated or not, who occupies a site or building sold, leased or transferred in any manner whatsoever under this Act and includes his successors and assignees ;(h)"prescribed" means prescribed by rules made under this Act ;(i)"site" means any land which is transferred by the State Government under section 3;(j)"transfer" includes a sale or lease of a site or building under section 3;(k)"transferee" means a person, including a firm or other body of individuals, whether incorporated or not, to whom a site or building is sold, leased or transferred in any manner whatsoever under this Act, and includes his successors and assignees;(l)"urban estate" means any area declared to be an urban estate under sub-section (1) of section 3 ;(m)"workshop" means any building or place in which or within the corn Hound of which any manual labour is employed or utilised in aid of, or incidental to, any process for-(i)the making of any article or part thereof ;(ii)the altering, repairing, ornamenting or finishing of any article ; or(iii)the adapting for sale of any article.
