Section 2 in Haryana Management of Municipal Properties and State Properties Rules, 2007
2. Definitions.
(1)In these rules, unless the context otherwise requires. -(a)"Act" means the Haryana Municipal Act, 1973(24 of 1973);(b)"building bye-laws" means the Haryana Municipal Building Bye- laws, 1982;(c)"Commissioner" means Commissioner of the Division;(d)"due date" means the 10th day of the month following the month in which the amount becomes payable according to the English Calendar;(e)"Executive Officer" means the Executive Officer of the Municipal Council or Secretary of Municipal Committee, as the case may be;(f)"Form" means a form appended to these Rules;(g)"institutional purposes" means Social/Educational/Cultural/Charitable or religious purposes;(h)"premium" means the price paid or promised for the transfer of a right to enjoy immovable property on lease hold basis;(i)"prescribed mode of payment" means payment by Demand Draft, drawn on any Scheduled Bank situated within the municipal area in favour of the Executive Officer or the amount paid in cash, representing 25% of the sale price/premium at the time of auction;(j)"transfer" means a sale or lease by creation of any easement right or privilege of land/building;(k)"transferrer" means a person, including a firm or other body of individuals, whether incorporated or not, to whom land or building is sold, leased or transferred in any manner whatsoever under these rules and includes his successors and assignees;(l)"sale price" means the amount paid or promised for the sale of immovable property on free hold basis;(m)"site" means any land which is transferred by the municipality under these rules;(2)Words and expressions used in these rules, but not defined shall have the same meanings as respectively assigned in the Act.
