Section 2 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Motor Vehicles Act, 1939 (4 of 1939);(b)"Claims Tribunal" means a Motor Accidents Claims Tribunal constituted under section 110 of the Act;[(b-1) "Form" means a Form appended to these rules;] [Inserted vide Notification No. 4935-T./10.4.1985.](c)"Legal representative" shall have the meaning assigned to it under Clause (11) of section 2 of the Code of Civil Procedure, 1908.[Chapter-II] [Inserted vide Notification No. 4935-T./10.4.1985.] Claims under section 110-A of the Act (Claims based on fault)
