Section 2 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Kerala Panchayat Raj Act, 1994 (13 of 1994);(b)"Building Rules" means the Kerala Panchayat Building Rules, 2011;(c)"Fair value of land" means fair value of land fixed under section 28A of the Kerala Stamp Act, 1959 (17 of 1959) pertaining to the plot in which the unauthorised construction considered for regularisation under these rules is situated;(d)"Government" means the Government of Kerala;(e)"Licensee" means the Architect, Building Designer, Engineer, Town Planner, Supervisor etc. registered under Chapter XXIII of the Building Rules, who can certify and perform functions and assume responsibilities, as provided in Appendix L and rule 144 of the Building Rules;(f)"Secretary" means the Secretary of the Grama Panchayat concerned;(g)"Structural Engineer" means a Civil Engineer with Post Graduate Degree in Structural Engineering with minimum five years' experience in Structural design and supervision;(h)"Town Planner" means the Town Planner or the Senior Town Planner of the Department of Town and Country Planning having jurisdiction over the District concerned;(i)"Town Planning Act" means the Kerala Town and Country Planning Act, 2016;(j)"Town Planning Scheme" means any Master Plan or Detailed Town Planning Scheme under the Kerala Town and Country Planning Act, 2016 in force;(k)"Unauthorised Construction" means any construction, addition or reconstruction as explained under section 235 AB of the Act which was carried out or completed on or before the 31st date of July, 2017 and which the Secretary has no power to regularize under Section 235W of the Kerala Panchayat Raj Act, 1994 and Chapter XXII of the Building Rules.(2)Words and expressions used and not defined in these rules, but defined in the Act or the Building Rules shall have the same meaning assigned to them in the Act or the Building Rules.
