Section 2 in The Bombay Agricultural Debtors Relief Rules, 1947
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(i)"Act" means the Bombay Agricultural Debtors Relief Act, 1947;(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.
