Section 2(1) in The Orissa Apartment Ownership Rules, 1992
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Apartment Ownership Act, 1982 (Orissa Act 1 of 1984);(b)"Bye-laws" means the bye-laws as referred to under Section 16 of the Act ;(c)"Form" means a form appended to these rules;(d)"Instrument" means the instrument as referred to in Sub-clause (ii) of Clause (b) of Sub-section (3) of Section 5 of the Act.
