Section 2 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014 ;(b)"Form" means the form appended to these rules ;(c)"Section" means a section of the Act ;(d)"Tehsildar" means Tehsildar Territorial or any other officer authorized by the Government to discharge the duties and functions assigned to the Tehsildar Territorial ; and(e)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
