Section 2 in The U.P. (Regulation of Building Operations) Regulations, 1960
2. Definitions. -
In these Regulations, unless the context otherwise requires-(a)"Act" means the Uttar Pradesh (Regulation of Building Operations) Act, 1958.(b)"Colony" means an area of land which is developed or proposed to be developed by a colonizer for the purposes of sub-dividing it into plots for residential, commercial, industrial and other uses;(c)"Colonizer" means an individual or company, association or body of individuals, whether incorporated or not (including a co-operative society) owning or acquiring, whether by purchase or otherwise, any area of land for sub-division into plots for sale or lease for construction of buildings thereon or erecting buildings on these plots and for selling or leasing out such plots with the buildings.
