.-In these rules, unless the context otherwise requires,--(a)"Collector" means the officer-in-charge of the revenue administration of a district and includes a Deputy Commissioner or District Magistrate, wherever so functioning;(b)"Form" means a Form appended to Schedule I to these rules;(c)"Schedule" means a Schedule annexed to these rules;(d)"section" means a section of the Citizenship Act, 1955 (57 of 1955).
