Section 2 in The Punjab Laws (Special Provisions) Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"colony" means an area of land not less than one thousand square meters divided or proposed to be divided into plots for residential, commercial or industrial purpose;(b)"competent authority" means any person or authority appointed under section 8 of this Act;(c)"Government" means the Government of the State of Punjab;(d)"master plan" means master plans prepared and notified under the Punjab Regional and Town Planning and Development Act,1995;(e)"public land" means land owned by the Central or the State Government, Boards and Corporations owned by the Central or the State Government, Public Sector Undertakings constituted under any law and the local authorities;(f)"punitive action" means action taken by the local authority or the special urban planning and development authority under the relevant law against unauthorized development and shall include demolition, displacement of persons or their business establishment from their existing location, whether in pursuance of court orders or otherwise;(g)"section" means a section of this Act; and(h)"unauthorized colony" means a colony and includes 'apartment' which has been established by the person or promoter in contravention with the provisions of the Punjab Apartment and Property Regulations Act, 1995 (Punjab Act 14 of 1995)(2)The definitions of the expressions 'apartment', 'authority', 'development charges', 'development works', 'external development works', 'internal development works', 'local authority', 'person', 'promoter' or any other word used in this Act, but not defined shall have the respective meanings as assigned to them in the Punjab Regional and Town Planning and Development Act, 1995 and the Punjab Apartment and Property Regulations Act, 1995.
