Section 2 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
2. Interpretations.
In these rules, unless there is anything repugnant in the subject or context (i)"Act" means the Rajasthan Relief of Agricultural Indebtedness Act, 1957 (Rajasthan Act 28 of 1957).(ii)"Form" means a form appended to these rules.(iii)"Section" means a section of the Act.
