Section 2 in The Punjab District Planning Committees Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Chairperson" means the Chairperson of the Committee chosen under sub-section (3) of Section 3;(b)"Committee" means the District Planning Committee constituted under sub-section (1) of Section 3;(c)"district" means a revenue district in the State;(d)"member" means a member of the Committee and includes its Chairperson;(e)"Municipality" shall have the same meaning as assigned to it under clause (e) of Article 243-P of the Constitution of India;(f)"Panchayat" shall have the same meaning as assigned to it under clause (f) of Article 243-P of the Constitution of India;(g)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(h)"prescribed" means prescribed by rules made under this Act;(i)"section" means section of this Act;(j)"State" means the State of Punjab; and(k)"State Government" means the Government of the State of Punjab.
