Section 2 in The Orissa Apartment Ownership Rules, 1992
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Apartment Ownership Act, 1982 (Orissa Act 1 of 1984);(b)"Bye-laws" means the bye-laws as referred to under Section 16 of the Act ;(c)"Form" means a form appended to these rules;(d)"Instrument" means the instrument as referred to in Sub-clause (ii) of Clause (b) of Sub-section (3) of Section 5 of the Act.(2)All other words and expressions used but not defined in these rules unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.
