Section 2 in Gujarat Regularization of Unauthorized Development Rules, 2012
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Gujarat Regularization of Unauthorized Development Act, 2011;(ii)"Architect" means a person registered as such under GDCR;(iii)"Area" means development area declared under section 3 of the Gujarat Act.(iv)"Change of use" means use other than the use in respect of which the permission is granted under the Bombay Act or Gujarat Act and includes the residential use where the permission is not obtained for the same.(v)"Development Area" means the area declared under section 3 of the Gujarat Town Planning and Urban Development Act, 1976 (President Act No. 27 of 1976);(vi)"Engineer" means a person possessing the qualifications as prescribed in the GDCR, whether registered or not under the GDCR;(vii)"Form" means form appended to these rules;(viii)"Jantri" means annual statement of rates as declared by the Revenue Department as applicable on 28th March 2011;(ix)"Schedule" means Schedule appended to these rules;(x)"Structural Designer" means a person registered as such under GDCR;(2)The terms and expressions not defined in these rules shall have the meanings as assigned to them in the Act or the Gujarat Act or the rules or regulations made there under, or the Bombay Act, as the case may be.
