Section 2 in The Punjab Town Improvement Act, 1922
2. Definitions.
- In this Act unless there is something repugnant in the subject or context -(1)words and expressions not defined in this Act have the same meaning as in the Punjab Municipal Act, 1911, as from time to time amended (hereinafter called the Municipal Act);(2)"land" includes land as defined in clause (a) of section 3 of the Land Acquisition Act, 1894;(3)"street alignment" means lines forming the boundaries of a street dividing the same from lands adjoining on either side;(4)"building line" means a line (in rear of the street alignment) up to which the main wall of a building abutting on a projected street may lawfully extend;(5)"tribunal" means a tribunal constituted under section 60;(6)"Municipal Committee" means the committee established in accordance with the provisions of the Municipal Act, for the municipality to which or to any part of which or to any locality adjacent to which the provisions of this Act have been applied under sub-section (3) of section 1;(7)"local area" means the area to which this Act has been applied and the area within which a trust has been created for the purposes of carrying out the provisions of the Act;(8)all references to anything done, required, authorised, permitted, forbidden or punishable, or to any power vested, under this Act shall include anything done, required, authorised, permitted, forbidden or punishable or any power vested -(a)by any provision of this Act, or(b)by any rule or scheme made under the provisions of this Act, or(c)under any provision of the Municipal Act which the trust has by virtue of this Act power to enforce;(9)"prescribed" means prescribed by rules made by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under this Act;(10)"notified" means a notification published in the [Official Gazette] [Substituted for the words 'Punjab Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].(11)["Corporation" means a Corporation constituted under the provisions of the Punjab Municipal Corporation Act 176.] [Added by Punjab Act No. 18 of 1996.]
