Section 2 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961);(b)"Bond" means the bond prescribed in Form A;(c)"Form" means a form appended to this rules;(d)"section" means a section of the Act.
