Section 2 in Assam Land (Requisition and Acquisition) Rules, 1964
2. Definition.
- In these Rules, unless there is anything repugnant in subject or context:(a)"The Act" means the Assam Land (Requisition and Acquisition Act, 1964.(b)"Form" means the form appended to these rules,(c)"Section" means a section of the Act.(d)All words and expressions used in these rules and not defined herein be defined in the Act shall respectively have the same meaning as assigned to them in the Act.
