Section 2 in The Jammu and Kashmir Panchayati Raj Rules, 1996
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context, -(a)'Act' means the Jammu and Kashmir Panchayati Raj Act, 1989 ;(b)'Annual value' means the gross rent for which any house (exclusive of furniture and machinery therein if any) or land is actually let or where the house or land is not let, the gross annual rent for which the same can reasonable be expected to be let ;(c)'Bank' includes a Co-operative Bank, Post Office and any Saving Bank ;(d)'Collector and District Magistrate' for the purposes of these rules include any officer nominated by the Collector or the District Magistrate, as the case may be, to perform any function under these rules on his behalf ;(e)'Form' means a form appended to these rules ;(f)'Government' means Government of Jammu and Kashmir.(g)'House' includes animal-hut, shop, warehouse or other roofed structure for whatsoever purpose and of whatsoever material constructed but does not include a tent or other such moveable temporary shelter ;(h)'Population' unless otherwise directed by the Government for special reasons in any particular case, means population as determined at the latest census under the provisions of the Indian Census Act, 1958 ;(i)'Prescribed Authority' means the authorities as defined in Schedule 'X' appended to these rules for each section of the Act.
