Section 2 in Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019
2. Definition.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Prohibition of Benami Property Transactions Act, 1988 (45 of 1988);(b)"Search-cum-Selection Committee" means the Search-cum-Selection Committee as referred to in rule 3;(c)"section" means a section of the Act.(2)Words and expression used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
