Section 5 in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003
5. Definitions.
- In these Regulations unless there is any thing repugnant in the subject or context:(a)'Act' means the Delhi Development Act, 1957 as amended from time to time.(b)'Authority' means the Delhi Development Authority constituted under section 3 of the Act.(c)'Master Plan' means the Master Plan for Delhi for the time being in force.(d)'Chairman' means the Chairman of the Delhi Development Authority.(e)'Vice-Chairman', means the Vice-Chairman of Delhi Development Authority.(f)'Permission Fee' means the fee payable for permitting the use of land and building for Guest Houses in contravention of the plans.(g)'Special Area' means the area as delineated in the Master Plan for the time being in force.
