Section 3 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
3.
In these rules unless there is anything repugnant in the subject or context;(a)"The Act" means the United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949; and(b)Words and expressions not defined in the Act or these rules but used in the United Provinces Tenantcy Act, 1939 shall have the same meaning as assigned to them in the United Provinces Tenancy Act, 1939.(c)Words and expression not defind in this Act or these rules or in the United Provinces Tenancy Act, 1939, but used in the United Provinces Land Revenue Act, 1901 shall have the same meaning as assigned to them in the United Provinces Land Revenue Act, 1901.
