Section 2 in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context :(a)'Act' means the Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970;(b)'Collector' means the Collector of the District or any other person so appointed, whether by virtue of office or otherwise, by the State Government by notification in the Official Gazette, to perform the functions of the Collector under the Act, in and for such areas, as may be specified in the notification;(c)'Form' means a form appended to these rules;(d)'Notice of Demand' means the notice of demand served under section 4 of the Act.
