Section 2 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
2. Definitions.
- In these Rules-(a)"Act" means the Madhya Pradesh Refugees Rehabilitation (Loans) Act, 1949;(b)"Form" means a form appended to these rules;(c)"Refugee" means a refugee who is not a displaced person within the meaning of Section 2 (dd) of the Act;(d)All other terms and expressions used herein and not defined shall have the meanings respectively assigned to them in the Act.
