Section 2 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
2.
In these Rules, unless there is anything repugnant in the subject or context -(a)'Act' means the Bihar Privileged Persons Homestead Tenancy Act, 1947 (Bihar Act IV of 1948);(b)'Section' means a Section of the Act; and(c)'Form' means a form appended to these Rules.
