Section 2 in Bihar Real Estate (Regulation and Development) Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);(b)"association of allottee's" means a collective of the allottee's of a real estate project, by whatever name called, registered under any law for the time being in force, acting as a group to serve the cause of its members, and shall include the authorised representatives of the allottee's;(c)"authenticated copy" shall mean a self-attested copy of any document;(d)"Form" means a Form appended to these rules;(e)"State Government" means the Government of Bihar;(f)"section" means a section of the Act.(2)Words and expressions used but not defined in these rules, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
