Section 2(1) in The Punjab State Real Estate (Regulation and Development) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Real Estate (Regulation and Development) Act, 2016 (Central Act No. 16 of 2016);(b)"Annexure" means an annexure appended to these rules;(c)"association of allottees" means a collective of the allottees of a real estate project, by whatever name called, registered under any law for the time being in force, acting as a group to serve the case of its members, and shall include the authorized representative of the allottees.(d)"authenticated copy" means a self-attested copy of any document required to be provided by any person under these rules;(e)"Form" means a form appended to these rules;(f)"layout plan" means a plan of the project depicting the division or proposed division of land into plots, roads, open spaces, amenities, etc. and other details, as may be necessary;(g)"partial completion certificate" means a certificate issued by the Authority competent to issue the same for a part of project area on completion of development works in that part or of a building block in case of built up projects as the case may be.(h)"ongoing projects" means the Real Estate Projects which are ongoing in which development and development works as defined in Section 2(s) and Section 2(t) of the Act are still under way, excluding the area of portion of the Real Estate Project for which partial completion or occupation certificate, as the case may be, has been obtained by the promoter of the project.(i)"project land" means any parcel or parcels of land on which the project is developed and constructed by a promoter;(j)"section" means a section of the Act;(k)"State Government" means the Government of the State of Punjab in the Department of Housing and Urban Development; and(l)"super area of an apartment" means the gross covered area of the building, including the area covered by all such parts/areas in the project, which the allottee shall use by sharing it with other occupants of the project, including entrance lobby, drivers'/common toilet at ground floor, lift shafts, electrical shafts, fire shafts, plumbing shafts, common corridors and passages, staircases, mumties, service areas, including but not limited to lift machine room, maintenance offices or stores, security or fire control rooms and architectural features, if provided.
