Section 2 in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Code" means the Maharashtra Land Revenue Code, 1966;(b)"Local Authority" means a municipal corporation, Municipal Council, Zilla Parishad or any other authority duly constituted under any law for the time being in force and approved by the state Government for the purposes of these Rules;(c)"recognised university" means [a university] [Substituted by G.N. of 6.1.1969.] which has been recognised by the State Government for the purpose of these Rules;(d)"section" means a section of the Code;
