Section 2(1) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(1)In these regulations, unless the context otherwise requires-(a)"Act" means the Jammu and Kashmir Legal Services Authorities Act, 1997 (XXXIII of 1997) ;(b)"District Authority" means the District Legal Authority constituted under section 7 of the Act ;(c)"Committee" means in relation to the High Court, the High Court Legal Services Committee and in relation to the Tehsil, the Tehsil Legal Services Committee ;(d)"High Court" means the High Court of Jammu and Kashmir ;(e)"Rules" means the Jammu and Kashmir State Legal Services Authority Rules, framed under the Act.
