Section 2(h) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
(h)the expressions 'building', 'Commissioner', 'Corporation', 'Executive Officer' and 'owner' and any other expression used in this Act, but not defined, shall have their respective meanings as assigned to them in the Punjab Municipal Act, 1911 and the Punjab Municipal Corporation Act, 1976.
