Section 2 in The Himachal Pradesh Road Side Land Control Rules, 1970
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:-(a)"Act" means the Himachal Pradesh Road-side Land Control Act, 1969;(b)"Form" means a form set forth in the first Scheduled to these Rules;(c)"Government" means the Government of Himachal Pradesh; and(d)"Collector" means the Collector appointed under clause 3 of section 2 of the Act.
