In these rules, unless there be something repugnant in the subject or context:(a)"the Act" means the Andhra Pradesh (Telangana Area) Atiyat Enquiries Act,1952 (10 of 1952);(b)"Court" means an Atiyat Court;(c)"Form" means a Form appended to these rules;(d)"grant" means an atiyat grant;(e)"holder" means a holder of an atiyat grant;(f)"section" means a section of the Act;(g)Words and expressions used in these rules but not defined shall have the meanings assigned to them in the Act.
