Section 2 in Bihar Agricultural and Rural Area Development Agency (Repeal) Act, 2017
2. Definitions. – In this Act, unless otherwise requires in the context. -
(i)“Act” means Bihar Agricultural and Rural Area Development Agency Act, 1978 (Bihar Act 3, 1979);(ii)“Agency” means Command Area Development Agency constituted under Agricultural and Rural Area Development Agency Act, 1978 (Bihar Act 3, 1979);(iii)“Government” means Government of Bihar;(iv)“Rules” means rules made by the State Government under Section-38 of the Bihar Agricultural and Rural Area Development Agency Act, 1978 (Bihar Act 3, 1979);
