Section 2 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"committee" means the committee constituted under section 5 of this Act;(b)"Deputy Commissioner" means the Deputy Commissioner of the concerned District;(c)"non-compoundable violation" means construction of a building made in violation of its sanctioned plan or without getting the plan sanctioned from the competent authority, which is not compoundable under the building bye-laws made under the Punjab Municipal Corporation Act, 1976 and the Punjab Municipal Act, 1911;(d)"other area" means an area, other than the prime area or the slum area;(e)"prime area" means an area, falling within the jurisdiction of a Corporation or a Municipal Council or a Nagar Panchayat, and declared as such by the Committee;(f)"Scheduled Caste Basti" means an area, where more than fifty per cent inhabitants belonging to Scheduled Castes reside;(g)"Slum area" means an area, declared as such under section 3 of the Slum Area (Improvement and Clearance) Act, 1956 (Central Act No. 96 of 1956); and(h)the expressions 'building', 'Commissioner', 'Corporation', 'Executive Officer' and 'owner' and any other expression used in this Act, but not defined, shall have their respective meanings as assigned to them in the Punjab Municipal Act, 1911 and the Punjab Municipal Corporation Act, 1976.
