Section 2 in The Administator-General's (United Provinces) Rules, 1929
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"The Act" means the Aministrator General's Act, 1913 (III of 1913), as amended by Act No. XXI of 1922, Act No. XXXII, B, 1926 and Act No. X of 1927.(b)"Administrator General" means the Administrator General of the United Provinces.(c)"Bank" means the Imperial Bank of India.(d)"Government" means the Local Government of the United Provinces.
