Section 2 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise required,-(a)"Act" means the Haryana Dholidar. Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Act, 2010 (Act 1 of 2010);(b)"Annexure" means Annexures annexed to these rules;(c)"section" means section of the Act.(2)Words and expression used in these rules and not defined but defined in the Act shall have the Slime meanings respectively assigned to them in the Act.
