Section 2 in The Orissa Bhoodan and Gramdan Rules, 1972
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(1)"Act" means the Orissa Bhoodan and Gramdan Act, 1970;(2)"Form" means a form appended to these rules;(3)"Section" means a section of the Act;(4)All other words and expressions used in these rules and not defined herein shall have the same meaning as are respectively assigned to them in the Act or in the revenue laws for the time being in force in different areas of the State.
