Section 2 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
2. Definitions.
- In these rules unless the context otherwise requires :-(a)"Act" means the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963;(b)"Colony" means an area of land within a controlled area, which is developed or proposed to be developed for the purpose of subdividing it into plots for residential, commercial, industrial or other purpose;(c)"Coloniser" means an individual, company or association or body of individuals whether incorporated or not including a Co-operative Society owning or acquiring or agreeing to own or acquire, whether by purchase or otherwise, land for the purpose of setting up a colony;(d)"Development Plan" means the final plan notified in the official Gazette under sub-section (7) of Section 5;(e)"Form" means a form appended to these rules;(f)"Section" means a section of the Act;(g)"Sector" means any part of the controlled area indicated as such in the Development plan;(h)"Section Plan" shall mean the Plan as proposed under rule 8 and kept in the office of the Director showing the layout of a sector and in particular defining the main road system and approximate location of sites for shopping centre, schools and other public buildings and major open spaces within the sector.
