Section 2(f) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(f)'housing scheme' means any housing or colonization scheme or activity by a person designated to construct more than one residential or other buildings for purposes of sale or letting and includes any scheme for development of any land for lease or sale as plots of land for construction of residential or other buildings, but does not include construction of a building by a person on his own or lease-hold land for his personal use and occupation;
