Section 2 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
2. Definition.
- In these rules, unless the context require otherwise :-(a)"Code" means the Maharashtra Land Revenue Code, 1966(b)"Section" means a section of the code;(c)"Planing Authority" means a Planing Authority as defined in the Maharashtra Regional and Town Planing Act, 1966;(d)"Construction" means erection of farm building or carrying out the work of renewal, reconstruction, alterations or additions in farm building.
