Section 2 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 (No. 36 of 1982);(2)"Development Authority" means a Town and Country Development Authority or Special Area Development Authority constituted respectively under Section 38 or Section 65 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973) or the Town Improvement Trust constituted under Section 5 of the Madhya Pradesh Town Improvement Trust Act, 1960 (No. 14 of 1961), as the case may be;(3)"Form" means a form appended to these rules; and(4)"Section" means a section of the Act.
