Section 2 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Administrator" means any person designated by the State Government by notification in the official gazette for performing the functions of an Administrator under this Act;(b)"amenity" includes roads, water-supply, street lighting, drainage, sewerage, cattle-sheds, warehouses, public lavatories, bath rooms, Public buildings, horticulture, landscaping and any other public utility as may be prescribed;(c)"building" means any construction or part of a construction which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not and includes any out-house, structure, stable, cattle shed, garage, hut, platform and plinth;(d)"Commissioner" will have the meaning assigned to him in the Colonization of Government Lands (Punjab) Act, 1912;(e)"erect or re-erect any building" includes -(i)any material alteration or enlargement of any building,(ii)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation,(iii)the conversion into more than one place for human habitation of a building originally constructed as one such place,(iv)the conversion of two or more places of human habitation into a greater number of such places,(v)such alterations of a building as affect an alteration of its drainage or sanitary arrangements, or materially affect its security,(vi)the addition of any rooms, buildings, out-houses or other structures to any building,(vii)the construction in a wall adjoining any street or land not belonging to the owner of the wall, of a door opening on to such street or land, and(viii)the construction of any overhanging structure over any street or Public place or the enclosing of any space intended to be kept open;(f)"new mandi township" means any area declared to be new mandi township by the State Government under sub-section (1) of section 3;(g)"occupier" means a person, including a firm or other body of individuals, whether incorporated or not, who occupies a site or building transferred under this Act, and includes his successors and assigns;(h)"prescribed" means prescribed by rules made under this Act;(i)"site" means any land which is transferred by the State Government under section 3;(j)"transferee" means a person (including a firm or other body of individuals, whether incorporated or not) to whom a site or building is sold, leased or transferred in any manner whatsoever under this Act, and includes his successors and assigns.
