Section 2 in The Orissa Land Reforms (Financial) Rules, 1975
2. Definition.
- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Land Reforms Act, 1960 (Orissa Act 16 of 1960);(b)"Form" means form appended to these rules;(c)"Section" means a section of the Act;(d)All words and expressions used in these rules but not defined there, shall have the same meaning as are respectively assigned to them in the Act.
