Section 2 in The Punjab Minerals (Vesting of Rights) Rules, 2003
2.
In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Minerals (Vesting of Rights) Act, 1994 (Punjab Act No. 9 of 1996);(b)"Director" means the Director of Industries, Punjab and includes any officer authorised by the Director to perform all or any of the functions of the Director under these rules;(c)"Form" means a Form appended to these rules;(d)Section 3(1). "mineral bearing land" means such land in respect of which right to any minerals therein contained, is acquired under section 3;(e)"person interested" includes all persons claiming an interest in the amount to be paid on account of the acquisition of right to minerals in any land under the Act;(f)"section" means a section of the Act; and(g)words and expressions used in these rules, but not defined shall have the same meaning as assigned to them in the Act.
