Section 2(1) in Transfer of Evacuee Deposits Rules, 1955
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Transfer of Evacuee Deposits Act, 1954 (15 of 1954).(b)"authorised officer or authority in Pakistan" means an officer or authority in Pakistan specified by the Central Government in a notification issued under sub-section (1) of section 4 or under sub-section (1) of section 5, as the case may be;(c)"court" means a civil court or revenue court or a court of wards situated in an area to which the Act applies or the manager exercising jurisdiction in any such area, as the case may be, according as the context in each case may require;(d)"form" means a from appended to these rules; and(e)"section" and "sub-section" mean, respectively, a section and sub-section of the Act.
