Section 2 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)'Act' means the Pepsu Tenancy and Agricultural Lands Act, 1955 (Act No. 13 of 1955);(b)'Commission' means the Pepsu Land Commission established under sub- section (1) of section 32-P of the Act ;(c)'Form' means a form appended to these rules;(d)'Schedule' means a Schedule appended to these rules.
