Section 2 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
2. Definitions.
- In these rules unless the context required otherwise-(a)"Act" means the Madhya Pradesh Bhiksha Vritti Nivaran Adhiniyam, 1973 (No. 3 of 1974);(b)"Director" means the Director of Panchayats and Social Welfare, Madhya Pradesh;(c)"Form" means a form appended to these rules;(d)"Section" means a Section of the Act.
