Section 2 in Bihar Deed Writers Licensing Rules, 1996
2. Definitions.
- In these Rules, unless there is anything repugnant to the subject or context-(a)"Act" means the Registration Act, 1908 (XVI of 1908).(b)"District Registrar" means the Registrar of a Registration district appointed under the, Act.(c)"District Sub-Registrar" means a Sub-Registrar at the district headquarter whose office is amalgamated with the office of the District Registrar.(d)"Sub-Registrar" means a Sub-Registrar appointed under the Act and includes a Joint Registrar.(e)"Registration" means Registration of document under the Act.(f)"Registration Officer" means the District Registrar or the Sub-Registrar appointed under the Act.(g)"Licensing Authority" means the Registrar of a district and includes any other officer authorised in this behalf.(h)"Form" means a form appended to these Rules.
