Section 4 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
4. Definitions.
(1)In these rules, unless the subject or context otherwise requires:-(1)'Act' means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);(2)'Developer' means a person, who desires or under take subdivision, reconstitution or improvement of plots;(3)'Dwelling unit' means a residential house in a plot which is to be used as such and is intended for the use of one household only;(4)'Local Authority' means a 'Board' or Council of a Municipality as established under the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).(5)'Open space' means a park, garden, lawn or any other form of open space which is intended to be used by the public:(6)'Plan' means all the documents as detailed in rule 7;(7)'Person' means any private individual, a group of individuals, a society, a coloniser, a company whether incorporated or not or a local authority, and a Government Department or the Government of India other than the Defence Department of the Government of India.(8)'Public street' means any street-(a)over, which the public have a right way, or(b)which has, heretofore, been levelled, paved, metalled, cancelled sewered or repaired out of Municipal or other Public Funds, or(c)which, under any provision of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) becomes a public street, and includes a road;(9)'Road width' means the distance between the compounds of properties on either side of the road and includes pavements, curves and foot-path;(10)'Saleable area' means an area which is intended to be subdivided or reconstituted into plots and which is to be sold or given to a person:(11)'Set-back line' means the distances within a plot from its extremes within which a building is permitted to be erected;(12)'Schedule' means the schedule appended to these, rules; and(13)[ 'Re-constitution' means any change in the area or dimension of two or more plots. [Inserted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part IV-(I), dated 8-7-1976, page 162.](14)'Sub-Division' means division of a parcel or piece of land into two or more parts.](2)Words and expressions used but not defined in these rules shall have the meanings assigned to them in the Rajasthan Urban Improvement Act, 1959 and the Rajasthan Municipalities Act, 1959.Procedure for sub-division, reconstitution or improvement of plots
