Section 2 in The Arunachal Pradesh Co-operative Societies Rules, 1984
2. Definitions.
- In this rules, unless the context otherwise requires-(a)"Act" means The Arunachal Pradesh Co-operative Societies Act, 1978 (No. 3 of 1979);(b)"Decree holder" means any person holding a decree;(c)"Form" means any person appended to these rules;(d)"Record of rights" means a record of rights maintained under any law relating to land law for the time being in force or any customary law;(e)"Recovery Officer" means any person empowered to exercise in any district, the power of the Registrar under Section 124;(f)"Sale Officer" means an officer empowered by the Registrar, by general or special order, to attach and sell the property of defaulters or to execute any decree by attachment and sale of property;(g)"section" means a section of the Act;(h)Words the expressions not defined in these rules but defined in the Act shall have the same meaning as assigned to them in the Act.
