Section 2 in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"application" means an application made under section 19 of the Administrative Tribunals Act, 1985; and(b)"Tribunal" means the Himachal Pradesh Administrative Tribunal and Benches thereof established under sub-section (2) of section 4 of the Administrative Tribunals Act, 1985.
