Section 2 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
2. Definitions.
(1)In these regulations, unless the context otherwise requires-(a)"Act" means the Jammu and Kashmir Legal Services Authorities Act, 1997 (XXXIII of 1997) ;(b)"District Authority" means the District Legal Authority constituted under section 7 of the Act ;(c)"Committee" means in relation to the High Court, the High Court Legal Services Committee and in relation to the Tehsil, the Tehsil Legal Services Committee ;(d)"High Court" means the High Court of Jammu and Kashmir ;(e)"Rules" means the Jammu and Kashmir State Legal Services Authority Rules, framed under the Act.(2)All other words and expressions used in these regulations, but not defined, shall have the same meanings as are assigned to them in the Act or the rules framed thereunder.
