Section 1(2) in The Punjab Town Improvement Trust Rules, 1939
(2)In these rules, unless there is something repugnant in the subject or context,-(a)"the Act" means "The Punjab Town Improvement Act 1922";(b)"the treasury" means a Government treasury or sub-treasury or a bank to which the Government treasury business has been made over and includes banker, or person acting as a banker, with whom a Trust fund is kept under section 69(2) of the Act;(c)"treasury officer" includes a banker, or person acting as a banker, with whom a Trust fund is kept under Section 69(2) of the Act.
