Section 2 in Punjab Apartment and Property Regulation Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)'Act' means the Punjab Apartment and Property Regulation Act, 1995;(b)'amenity' includes roads, water supply, street lighting, drainage, sewerage, public parks, schools, hospitals, community centres and other community buildings, horticulture, landscaping and any other public utility service;(c)'family' in relation to a person means the individual, the wife or husband as the case may be, of such individual and his or her unmarried minor children;(d)'Form' means the form appended to these rules; and(e)'prescribed authority' means the authority prescribed as such under sub-rule (2) of rule 11;(f)'section' means a section of the Act, and
