Section 2(z) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(z)"Person" includes company, firm, co-operative society, joint family and an incorporated body of persons;(za)"Prescribed" means prescribed by rules made by the government under the Act.(zb)"Promoter" means the person who constructs or causes to be constructed a building consisting of apartments, or converts an existing building or a part thereof into apartments, for the purpose of selling all or some of the apartments to other persons, and includes his assigns. Where the person who constructs or converts a building and the person who sells are different person, the term includes both of them. Any development authority and any other public body so notified by the Government are deemed to be promoters in respect of the allottees in buildings constructed by them or placed at their disposal by Government.
