The Odisha Land Rights to Slum Dwellers Rules, 2017

2. Definitions.-

(1) In these rules, unless the context otherwise requires,-

(a) "Appellate Authority" means an officer appointed under section 8;

(b) "Form" means Forms appended to these rules;

(c) "Ordinance" means the Odisha Land Rights to Slum Dwellers Ordinance, 2017;

(d) "Section" means a Section of the Ordinance;

(e) "Urban Local Body" means the Municipal Council and Notified Area Council constituted under the Odisha Municipal Act, 1950.

(2) Words and expressions used but not defined herein shall have the same meaning as assigned to them in the Ordinance or under the Odisha Municipal Act, 1950.