Section 2 in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
2.
In these rules, unless there is anything repugnant in the subject or context-(a)"Act' means the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947;(b)'Form' means a form appended to those rules; and(c)'section' means a section of the Act.
