Section 3 in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
3. Definitions.
- In these Rules, unless the subject or context otherwise requires :-(1)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(2)"Board" includes a Municipal Council;(3)[ "Form" means form appended to these Rules] [Substituted by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.];(4)"Section" means a section of the Act;(5)Words and expressions used but not defined in these rules shall have the same meanings as assigned to them in the Act.
