Section 2(q) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(q)"Promoter" means a person or a company or a society who,-(i)constructs or causes to construct a building consisting of apartments or converts an existing building or a part thereof into apartments, for the purpose of selling all or some of the apartments to other persons and includes his assigns; or(ii)develops land into a colony and also carves out plots, for the purpose of selling to other persons;
