Section 2(a) in The Punjab Development of Damaged Areas Act, 1951
(a)"Building", "Building Lines", "Local Area, "Street Alignment", "Tribunal" and any other words and expressions not defined in this Act have the same meaning as assigned to them in the Punjab Municipal Act, 1911 (Punjab Act III of 1911), the East Punjab Damaged Areas Act, 1949 (East Punjab Act X of 1949), and the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922), as the case may be.
