- In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Land Reforms Act, 1972;(b)[ "Circle Revenue Officer" means the Assistant Collector of the Second Grade or any other officer, not below the rank of Naib-Tehsildar, authorised by the Collector in this behalf;] [Substituted vide Punjab Government Notification No. GSR 162/PA.10/73/Section 26/Amd(6)79, dated 16.11.1977.](c)"form" means a form appended to these rules;(d)"schedule" means a schedule appended to these rules;(e)"section" means a section of the Act.
