Section 2 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
2. Definitions.
[Section 25] - In these rules, -(a)"Act' means the Haryana Requisitioning and Acquisition of Immovable Property Act, 1973.(b)"Form" means a form appended to these rules.(c)"Section" means a section or sub-section of the Act.
