Section 2(1) in Andhra Pradesh 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)"Annexure" means, an annexure appended to these rules;(c)"Appellate Tribunal" means, the Andhra Pradesh Real Estate Appellate Tribunal [APREAT] established under sub-section (1) of section 43 of the Act;(d)"Applicant" means person making an application under section 4 of the Act;(e)"Appropriate Government" means, the State Government;(f)"Authenticated copy" shall mean, a self-attested copy of any document required to be provided by any person under these rules;(g)"Authorised Representative" means, a person duly authorised to present Application or to give reply on its behalf before the Authority or Appellate Tribunal;(h)"Authority" means, the Andhra Pradesh Real Estate Regulatory Authority [APRERA] established under section 20 of the Act;(i)"Complainant" means, any aggrieved person making a complaint under the Act;(j)"Disclosures" means, the information and documents to be uploaded by the Promoter on the website of the Regulatory Authority as well as the information and documents, which he is liable to give or produce or cause to be given and produced to the person intending to take or invest in the project under the Act including those disclosures to the public at large through print media, electronic media, property exhibitions and promotional events under various related Acts;(k)"Form" means, a form appended to these rules;(l)"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;(m)"Legal Practitioner" shall have the same meaning as is assigned to it in the Advocates Act, 1961 (Central Act No.25 of 1961);(n)"Limited common areas and facilities of a building" means, entrance hall, staircases, lift, common passages on every floor, firefighting systems within building including fire chute, service floors or terraces above the upper most floor of the building but does not include utility areas;(o)"Ongoing Project" means, a Project where development is going on and for which Occupancy Certificate or Completion Certificate has not been issued but excludes such Projects which fulfill any of the following criteria on the date of notification of these rules.
