Section 2 in The U.P. Shri Badrinath Temples Rules, 1940
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(a)"Act" means the Uttar Pradesh Shri Badrinath Temple Act, 1939 (XVI of 1939);(b)"Assembly" means the Uttar Pradesh Legislative Assembly;(c)"Council" means the Uttar Pradesh Legislative Council;(d)"Government" means the Government of Uttar Pradesh;(e)"His Highness" means His Highness the Maharaja of Tehri (Garhwal) State;[Chapter II] [Chapters I and II stand superseded vide Notification No. U-49/XVI-11-49 CE-1966, dated May, 6, 1967 which is being printed just after these rules.] Elections and Election Petitions[See Section 26 (2) (b) and (h)]General
