Section 2 in The Rajasthan Land Acquisition Rules, 1956
2. Interpretation.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953);(b)"form" means a form apprehended to these rules; and(c)"section" means a section of the Act.[Part B] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.] Rule dealing with the issue and publication of order section 4 of the Act.
