Section 2 in The Capital of Punjab (Development and Regulation) Act, 1952
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 at Chandigarh;(c)"building" means any construction or part of a construction which is transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3 and which is intended to be used for residential, commercial, industrial or other purpose, whether in actual use or not, and includes any out-house, stable, cattle-shed and garage and also includes any building erected on any land transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under section 3;(d)[ "Chandigarh" means the areas to which this Act extends] [Clause (d) of section 2 substituted by ibid.];(e)"Chief Administrator" means an officer appointed as such by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] by notification in the official Gazette, to perform the functions of the Chief Administrator under this Act;(f)"erect a building" has the same meaning as "erect or re-erect any building" in the Punjab Municipal Act, 1911 (Punjab Act III of 1911);(g)"Estate Officer" means a person appointed as such by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] by notification in the official Gazette, to perform the functions of the Estate Officer under this Act;(h)"occupier" means a person (including a firm or other body of individuals, whether incorporated or not) who occupies a site or building transferred under this Act and includes his successors and assigns;(i)"prescribed" means prescribed by rules made under this Act;(j)"site" means any land which is transferred by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] 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 transferred in any manner whatsoever, under this Act and includes his successors and assigns;(l)"workshop" means any building or place in which or within the compound of which any manual labour is employed or utilised in aid of, or incidental to, any process for the following purposes :-(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.
