Section 2 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Act" means the Punjab Town Improvement Act, 1922 (Punjab Act No. 4 of 1922);(b)"Form" means a Form appended to these rules;(c)"Institutional purposes" means purposes relating for the setting up of educational, charitable, social and religious institutions;(d)"Local displaced person" means a person who is the owner of any land acquired by the Trust for the execution of any scheme under the Act and who has been such owner for a continuous period of two years immediately before the first publication of such scheme by the Trust under Section 36;(e)"Multi-storeyed house" means a house or building having more than three floors;(f)"Section" means a Section of the Act; and(g)"Trust" means Trust created under the provisions of the Act.
