Section 2 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)'Act' means the Kerala Panchayat Raj Act, 1994 (13 of 1994);(b)'President' means the President of a Village Panchayat;(c)'Secretary' means the Secretary of a Village Panchayat;(d)'Section' means a section of the Act;(e)Words and expressions used but not defined in these rules, but defined in the Act shall have the meanings respectively assigned to them in the Act.
