Section 2(1) in West Bengal Workmen's House-Rent Allowance Rules, 1975
(1)In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the West Bengal Workmen's House-rent allowance Act, 1974 (West Bengal Act 56 of 1974);(b)"Appellate Authority" means the State Government or such other authority as may be appointed by the State Government in this behalf under sub-section (4) of Section 5;(c)"Form" means form appended to these rules:(d)"Inspector" means any person appointed as Inspector under sub-section (1) of Section 7; and(e)"Section" means a Section of the Act.
