Section 2 in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
2. Definitions.
- In these Rules, unless there is anything repugnant to the subject or context-(a)"The Act" means the Assam Co-operative Agriculture and Rural Development Bank Act, 1960 (Assam Act No. I of 1961);(b)"Applicant" means the Committee of mortgage Bank or any person duly authorised by such Committee in that behalf;(c)"Distrainer" means an officer of the Co-operative Department who is empowered by the Registrar to distrain and sell the produce of the mortgaged land including the standing crops thereon in accordance with the provisions of Sections 8 to 10 or any person appointed by the State Government under Section 3 of the Assam Co-operative Societies Act, 1949 (Act I of 1950) to assist the Registrar.(d)"Principal Officer of the Co-operative Department in the area" means the Assistant Registrar of Co-operative Societies within the limits of whose jurisdiction property is situated ;(e)"Section" means a section of the Act; and(f)Words and expressions used in these rules shall bear the meaning respectively assigned to them in the Act.
