Section 2 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
2. Definition.
- In these rules, unless there is anything repugnant of the subject or context.-(a)"Act" means the Himachal Pradesh Land Revenue (Surcharge) Act, 1974.(b)"form" means the form appended to these rules; and(c)"section or sub-section" means the section or sub-section of the Act.
