- In these Rules, unless the context otherwise requires-(i)'Act' means the Bihar Land Tribunal Act, 2009 (Bihar Act 9, 2009)(ii)'Section' means the Section of the Bihar Land Tribunal Act, 2009 (Bihar Act 9, 2009)(iii)"Chairman" means the Chairman of the Bihar Land Tribunal.(iv)"Member" means the Judicial or Administrative Member of the Bihar Land Tribunal.(v)'Legal Practitioner' shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961).(vi)'Legal Representative' means a person who in law represents the estate of the deceased.(vii)'Registrar' means with reference to the Tribunal, the Registrar appointed in the Tribunal and include any officer to whom the powers and functions of the Registrar may be delegated under these Rules.(viii)'Transferred application' means the proceeding or the application transferred to the Tribunal in terms of sub-section (2) of Section 9 and Section 15 of the Act.(ix)'Tribunal' means the Land Tribunal established under sub-section (1) of Section 4 of the Act.(x)'Pleading' means original application or rejoinder to the application(xi)The words used and not defined in these Rules shall have the same meaning as in the Act or as expressed in the Acts or Manuals referred to in sub-section (1) of Section 9 of the Act.Chapter-2
