Section 2 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
2. Definitions.
- [(1) In these rules, unless the context requires otherwise-(a)"Code" means the Maharashtra Land Revenue Code, 1966;(b)"Form" means a form appended to these rules;(c)"Section" means a section of the Code.](2)All words and expressions used in these rules and not defined therein shall have the meanings respectively assigned to them in the Code.
