Section 3 in Kerala Land Reforms (Tenancy) Rules, 1970
3. Interpretation.
(1)The Interpretation and General Clauses Act, 1125, shall apply, as far as may be, to the interpretation of these rules, as it applies to the interpretation of an Act.(2)The forms shall be used with such variations as the circumstances may require.Ascertainment of Normal Produce[Section 2(16) and (38A)]
