Section 2 in The Appellate Tribunal For Forfeited Property (Conditions Of Service Of Chairman And Members) Rules, 1989
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), as amended by the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 (2 of 1989),(b)"Chairman" means the Chairman of the Tribunal,(c)"Tribunal" means the Appellate Tribunal constituted under sub-section (1) of section 68-N of the Act,(d)"Member" means a member of the Tribunal.
