Section 2 in The U.P. Debt Redemption Rules, 1941

[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 2 in The U.P. Debt Redemption Rules, 1941

2. Interpretation.

- In these rules, unless there is anything repugnant in the subject or context,-

(a)"the Act" means the Uttar Pradesh Debt Redemption Act, 1940 (Act XIII of 1940);

(b)"protected land" means land which by the provisions of section 17 of the Act is protected from permanent alienation in execution of a decree;

(c)"unprotected land" means land which is not protected land.