Section 2 in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
2. Definitions.
- In these rules unless there is anything repugnant in the subject or the context, -(1)'Act' means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965;(2)'Prescribed Authority' means any authority appointed by the State Government by notification in the Gazette, to perform all or any of the functions of a Prescribed Authority under the Act.
