Section 2(1) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Real Estate (Regulation and Development) Act, 2016 (Central Act No.16 of 2016);(b)"authenticated copy" means a self-attested copy of any document required to be provided by any person under these rules;(c)"Form" means a form appended to these rules;(d)"layout plan" means a plan of the project depicting the division or proposed division of land into plots, roads, open spaces, amenities, etc. and other details as may be necessary and includes building layout plan;(e)"limited common areas and facilities" means those common areas and facilities which are designated in writing by the Promoter before the allotment, sale or other transfer of any apartment as reserved for use of certain apartment or apartments to the exclusion of the other apartments.(f)"planning area" means a planning area or a development area as specified under the master plan;(g)"project land" means any piece, parcel or parcels of land on which the project is developed and constructed by a promoter; and(h)"section" means a section of the Act.
