Section 2 in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954
2. Definitions.
- In these rules, -(a)"Act" means the Punjab Requisitioning and Acquisition of Immovable Property Act, 1953.(b)"Form" means a form appended to these rules.(c)"Section" and "sub-section" mean respectively a section or sub-section of this Act.
