Section 1(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(b)In these rules unless there is anything repugnant in the subject or context-(i)"Act" means the U.P. Zamindari Abolition and Land Reforms Act, 1950 (Act 1 of 1951);(ii)"Land Reforms Commissioner" means an officer appointed as such by State Government and includes Deputy Commissioner, Land Reforms;(iii)"Section" means a section of the Act;(iv)"Revenue Manual" means the Manual of Orders of the Government of the Uttar Pradesh in the Revenue Department.
