Section 2 in The Orissa Estates Abolition Rules, 1952
2. Definitions.
- In these rules, unless there is anything repugnant in definitions the subject or context .(a)"the Act" means the Orissa Estates Abolition Act, 1951;(b)"Form" means a Form set out in the schedule to these rules;(c)"Schedule" means the Schedule appended to these rules(cc)[ "Section" means a section of the Act] [Inserted by Revenue Department Notification No. 31931-E. A, 11-8/59-R, dated 30.7.1959.](d)all words and expressions used in these rules and not defined therein shall have the same, meanings as are respectively assigned to them in the Act.
