Section 2 in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"agent" means a person duly authorised by a party to present application or to give reply on its behalf to the recovery officer;(c)"applicant" means an approved institution or a person making an application to the recovery officer under Section 36-E;(d)"application" means an application made to the recovery officer under Section 36-F;(e)all other words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.
