(1)In these rules, unless the context otherwise requires-(a)'Code' means Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(b)'Form' means Forms appended to these rules;(c)'Section' means a section of the code.(2)The words and expressions used in these rules but not defined in these rules and defined in the Code, shall have the same meaning respectively as assigned to them in the Code.Part - A Report of acquisition of rights and payment of fee
