Section 2 in Pepsu Townships Development Board Disposal of Property Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Pepsu Townships Development Board Act, 1954;(b)"Administrator" means the Administrator of the Board;(c)"Form" means a form appended to these rules;(d)"Dangerous or offensive trade" shall be deemed to be carried on in any site or a building, if the site or building is used for any purpose other than that, as specified in the Punjab Municipal Act, 1911;(e)"Section" means a section of Act; and(f)"Transferee" means a person or his successor in whose name the property disposed of by the Board shall vest after disposal.
