Section 2 in The Hyderabad Agricultural Debtors Relief Rules, 1957
2. Definition.
- In these rules, unless there is anything repugnant in the subject or context, -(i)"Form" means the Hyderabad Agricultural Debtors Relief Act, 1956;(ii)"Code" means the Code of Civil Procedure, 1908;(iii)"Form" means a form appended to these rules;(iv)"Government" means the Government of Bombay;(v)"Section" means a section of the Act;(vi)Words and expressions used in the Act and not defined in these rules shall have the meanings assigned to them in the Act.
