Section 2 in Punjab Regional and Town Planning and Development (General) Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act No. 11 of 1995) ;(b)"Chairman" means the Chairman of the Authority;(c)"Committee" means a Committee of the Board appointed under Rule 5 or a Committee of the Authority appointed under section 23;(d)"Form" means Form appended to these rules ;(e)"Schedule" means the Schedule appended to these rules;(f)"Section" means a Section of the Act; and(g)"Vice-Chairman" means the Vice-Chairman of the Authority;
