Section 2 in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979
2. Definitions.
- In these Regulations unless there is anything repugnant in the subject or context :-(i)"Authorised Officer" means an officer of the Authority specifically authorised to perform certain functions under these Regulations;(ii)"Operational land", means land which is used by public service undertakers for the purpose of carrying on the undertaking of such undertakers;(iii)"Owner" includes a mortgagee with possession;(iv)"Public Service Undertakes" means a person (including a firm or other body of individuals whether incorporated or not) who is carrying on or is authorised to carry on any public utility service including a railway, light railway, or is engaged in road transport, water transport, disposal of waste, or in the supply of electricity or water;(v)"Zoning Plan" shall mean the detailed lay-out plan of the sector or a part thereof as approved by the Chief Administrator showing the sub- division of plots, open spaces, streets, position of protected trees and other features and in respect of each plot, permitted land use, building lines and restrictions with regard to the use and development of each plot in addition to those laid down in the erection of building regulations.
