Section 2 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
2.
In these rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Madhya Pradesh Resettlement of Displaced Landholders (Land Acquisition) Act, 1954 (XXII of 1954);(b)"Section" means section of the Act.
