Section 2 in The Bihar Apartment Ownership Rules, 2004
2. Definitions.
(a)In these Rules, (unless anything) "Act" means The [Bihar Apartment Ownership Act 2004] [Now, Bihar Apartment Ownership Act, 2006.].(b)"Byelaws" means the Bye laws framed under section 18 of the Act.(c)"Instrument" means a document referred to in sub section (4) of section 4 of the Act.(d)"Rules" means Rules made under section 24 of the Act.(e)"Section" means section of the Act.(f)"Form" means form appended to these Rules.(g)All expressions used in these Rules but not defined shall have the same meaning which is assigned to them in the Act.
