Section 2(z) in The Punjab Panchayati Raj Act, 1994
(z)"Gram Sabha area" means territorial area of a Gram Sabha;(za)"Gram Panchayat" means an institution of self-government for a Gram Sabha area constituted under Section 9;(zb)"land" means land assessed to land revenue and includes land whereof the land revenue has been wholly or in part released, compounded for, redeemed or assigned;(zc)"land-holder" means any person responsible for the payment of the land revenue, if any, assessed on land and includes the proprietor of land, the land revenue of which has been wholly, or in part released, compounded for redeemed or assigned;(zd)"latrine" includes a privy, water-closet and urinal;(ze)"local authority" includes a Municipal Corporation, Municipal Committee, Zila Parishad, Panchayat Samiti, Gram Panchayat, Sanitary Board, Town Board, Notified Area Committee, Improvement Trust, Urban Development Authority and Planning Authority constituted under this Act or under any law for the time being in force;(zf)"market" means a place for the sale of goods or animals publically exposed where ordinarily or periodically at least four shops, stalls or sheds are set up or where at least ten animals are brought for sale;(zg)"member" means a member of a Gram Panchayat, a Panchayat Samiti or Zila Parishad and includes Sarpanch of a Gram Panchayat and Chairman and Vice-Chairman of Panchayat Samiti or Zila Parishad;(zh)"occupier" means any person in actual possession of any land or building or part thereof and includes an owner in actual possession and the tenant or licensee whether such tenant or licensee is liable to pay rent or not;(zi)"Panch" means a member of the Gram Panchayat elected under this Act and includes a Sarpanch;(zj)"Panchayat" means a Gram Panchayat, Panchayat Samiti and Zila Parishad constituted under this Act;(zk)"Panchayat area" means the territorial area of a Panchayat or Panchayat Samiti or Zila Parishad;(zi)"Panchayat Samiti" means a Panchayat Samiti constituted for a Block under this Act;(zm)"Panchayat Secretary" means the Secretary of the Gram Panchayat appointed under this Act;(zn)"population" means [the rural population as] [Substituted for the words 'the population as' vide Punjab Act No. 15 of 1998.] ascertained at the last preceding census of which the relevant figures have been published;(zo)"prescribed" means prescribed by rules made under this Act;(zp)"public nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or which is or may be dangerous to life or injurious to the health or property of the public or of the people in general, who dwell in the vicinity or of persons who may have occasion to exercise a public right;(zq)"public place" means any place, building or structure situated within a Panchayat area to which the public has free access;(zr)"public servant" means a public servant as defined in section 21 of the Indian Penal Code, 1860 and shall include a Panch and a Sarpanch or member of a Panchayat Samiti or a member of a Zila Parishad;(zs)"public street" means a pathway, road, street, bridge, lane, square, court, alley or passage in a village, which the public has a right to use, and includes the drains or gutters on either side and the land up to the defined boundary of any abutting property, notwithstanding any projection over such side of any verandah or other superstructure;(zt)[ "Sarpanch" means a Sarpanch of a Gram Panchayat elected under section 10 of this Act;] [Substituted by Punjab Act No. 4 of 2012, dated 21.5.2012.](zu)"Schedule" means a Scheduled appended to this Act;(zv)"Schedule Caste" means the Scheduled Caste specified in respect of the State of Punjab in the Constitution (Scheduled Caste) Order, 1950 for the time being in force;(zw)"Social Education and Panchayat Officer" means Social Education and Panchayat Officer and includes an officer appointed by the State Government to perform the functions of a Social Education and Panchayat Officer under this Act;(zx)"Standing Committee" means a Standing Committee constituted for a Gram Panchayat, a Panchayat Samiti or a Zila Parishad under this Act;(zy)"Sub-Division Officer" means the officer-in-charge of a Sub- Division of a District constituted for revenue and general purposes;(zz)"tax" includes a cess, duty fee rate, toll or other impost leviable under this Act;(zza)"village" means any local area, recorded as a revenue estate in the revenue records of the district in which it is situated;(zzb)"Village level functionary" in relation to a Gram Sabha area means any person performing his official duties in that Gram Sabha area and includes Patwari, School Teacher, Secretary of a Co-operative Society, and Forest Guard;(zzc)"Watercourse" means any channel which is maintained at the cost of irrigators and is supplied with water from any canal to which either the Northern India Canal and Drainage Act, 1873 or the Punjab Minor Canals Act, 1905 or any other Act for the time being in force applies and includes all subsidiary works connected with such channel except the sluice or outlet through which water is supplied to such channel;(zzd)"Zila Parishad" means a Zila Parishad of a district constituted under this Act;(zze)the expressions "offence", "non-bailable offence", "cognizable offence", "complaint", "officer-in-charge of a police station" and "police station" have the same meanings as in s. 2 of the Code of Criminal Procedure, 1973;(zzf)the expressions "decree-holder", "judgment-debtor", "legal representative" and "movable property" have the same meanings as in section 2 of the Code of Civil Procedure, 1908;(zzg)the expressions "landowner", "tenant" and "land revenue" have the same meanings as in the Punjab Land Revenue Act, 1887;(zzh)words the expression used but not defined in this Act shall have the meanings assigned to them in the law for the time being in force relating to the Gram Panchayats, Municipalities, District Boards and Market Committees.
