Section 2 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
2. Definition.
- In these rules unless, the context otherwise requires-(a)"Act" means the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972;(b)"Form" means a form appointed to these rules.(2)Words and expressions used but not defined in these rules shall have the respective meaning as are assigned to them in the Act.
