Section 2 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);(b)"association of allottees" means a collective of the allottees of a real estate project, by whatever name called, registered under any law for the time being in force, acting as a group to serve the cause of its members, and shall include the authorized representatives of the allottees;(c)"authenticated copy" shall mean a self-attested copy of any document;(d)"Form" means a Form appended to these rules;(e)"appropriate Government" means the Ministry of Urban Development, Government of India; and(f)"section" means a section of the Act.(2)Words and expressions used but not defined in these rules, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
