Section 2 in The Haryana Municipal Common Lands (Regulation) Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Haryana Municipal Common Lands (Regulation) Act, 1974;(b)"form" means the form appended to these rules;(c)"Committee" means a Municipal Committee, as defined in clause (e) of section 2 of the Act;(d)"Commissioner" means the Commissioner of the division in which the committee is situated but in the case of Faridabad Complex Administration, it shall mean the Secretary to Government, Haryana, Local Government Department;(e)"Deputy Commissioner" means the Deputy Commissioner of the district in which the committee is situated but in the case of Faridabad Complex Administration, it shall mean the Chief Administrator thereof;(f)"Government" means the Government of the State of Haryana in the Local Government Department.
