- In these Rules unless there is anything repugnant in the subject or context,-(a)"Act" means the Bihar Gramdan Act, 1965;(b)[ "Declaration" means declaration filed under Section 7 of this Act;] [Substituted by Notification No. 45-LR-132, dated 29th August, 1973.](c)[ "Landless persons" with reference to clause (3) of Section 5 of the Act means persons having no land and include persons who have only homestead lands;] [Substituted by Notification No. 95-LR-132, dated 29th August, 1973.](d)"Form" means a form set out in the Schedule;(e)"Section" means of a Section of the Act;(f)"Schedule" means a Schedule appended to these Rules;(ff)[ "Gramdan Confirmation Officer" means person or persons to whom, the Chairman of the Bihar Bhoodan Yagna Committee, may by notification in the Official Gazette, delegate any or all of his powers and functions under this Act] [Added by Notification No. 95-LR-132, dated 29th August, 1973.];(g)words and expression used in these Rules but not defined separately therein shall have the same meaning as are assigned to them in the Act.
