Section 2 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(a)"the Act" means the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act 12 of 1962);(b)"Form" means a form set out in the Schedule to these Rules;(c)"Section" means a Section of the Act;(d)all words and expressions used in these Rules and not defined therein but defined in the Act shall respectively have the same meaning as are assigned to them in the Act.
