Section 2 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
2. Definitions.
- In these rules-(a)"Act" means the Orissa Displaced Persons (Rehabilitation Loans) Act, 1955 (Orissa Act 18 of 1956) ;(b)"Form" means a form appended to these rules;(c)"Section" and "sub-section" respectively mean a section and a sub-section of the Act;(d)all other terms and expressions used in these rules but not defined shall have the same meaning respectively assigned to them in the Act.
