Section 2 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
2.
In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Bombay Land Requisition Act, 1948;(b)"Compensation Officer" means an Officer authorized by the State Government in respect of any area for the purposes of sub-section (1) of section 8 or sub-section (2) of section 9 of the Act.
