Section 2(h) in U.P. Urban Planning and Development Act, 1973
(h)'engineering operation' includes the formation or laying out means of access to a road or the laying out of means of water supply:(hh)[ `Land use conversion charge' means the charge levied on a person or body under section 38-A for the change of land use in the Master Plan or Zonal Plan;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](i)'means of access' includes any means of access, whether private or public for vehicles or for foot passengers, and includes a road:(ii)[ 'mutation charges' means the charges, levied under Section 15 upon the person seeking mutation in his name of a property allotted by the Authority to another person:] [Inserted by section-2 of amendment act-1997 (Act no-3 of 1997) dated 01.05.1997](iii)[ `Private developer' means an individual, company or association, body of individuals whether incorporated or not, owing or assembling or agreeing to own or assemble, whether by purchase or otherwise, land for development and to whom a license has been granted under section 39-B of this Act;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008](hhh)[ `License fee' means the fee levied on a private developer under section 39-B seeking license for assembly and development of land within the development area;] [Inserted by section-2 amendment act-2007 (Act no.-1 of 2008) dated 09.01.2008]
