Section 2 in The Rajasthan Mining Settlement Act, 1956
2. Definitions.
- In this Act, unless the subject or context otherwise requires:-(a)the expressions 'agent', employed', 'mine' and owner when used in relation to a mine, shall have the meanings respectively assigned to them in section 2 of the Mines Act, 1952 (Central Act 35 of 1952): and(b)'Board' means a Mines Board of Health established under this Act.
