Section 2(c) in The Gujarat Ownership Flats Act, 1973
(c)"promoter" means a person who constructs or causes to be constructed, a block or building of flats for the purpose of selling on ownership basis some or ail of them to other persons, or to a company, co-operative society or other association of persons, and includes his assignees; and where the person who constructs or causes to be constructed and the person who sells are different persons, the term includes both;
