Section 2(z) in Punjab Apartment and Property Regulation Act, 1995
(z)"property" means the land, the building, all improvements and structures thereon, and all easements, rights and appurtenances belonging thereto, and includes every type of right and interest in land which a person can have to the exclusion of other persons, such as possession, use and enjoyment free from interference, right of disposition, franchises and hereditaments; [***] [Omitted 'and' by Punjab Act No. 21 of 2014, dated 27.8.2014.]
