Section 2(o) in Punjab Regional and Town Planning and Development Act, 1995
(o)[ "development" with its grammatical variations and cognate expressions means the carrying out of building, engineering, mining, quarrying or other operations in, on, over or under land or making of any structural or material change in any building or land including that which affects the appearance or any feature of a heritage site and includes demolition of any part or whole of the building or change in use of any building or land and also includes reclamation, redevelopment, a layout or sub-division of any land and the exemption "develop" shall be construed accordingly;] [Substituted by Punjab Act No. 13 of 2003.](oo)[ "development right" means a right to carry out development or to develop the land or building or both and shall include the transferable development right in the form of right to utilise the floor area ratio of land utilisable either on the remainder of the land partially reserved for the public purpose or elsewhere, as may be provided in the zoning regulations [Clause (oo) added by Punjab Act No. 13 of 2003.];
