Section 2 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
2. Definitions.
In these rules, unless the context otherwise requires,-(a)the Act" means the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 (West Bengal Act 32 of 2001);(b)"Form" means a Form appended to these rules;(c)"section" means a section of the Act.
