Section 2 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context,—(a)"maintenance" in relation to a residence includes the payment of rates and taxes due to Government or any local authority and the provision of electricity, gas and water ;(b)"Minister", "Minister of State" and "Deputy Minister" means respectively a Minister, a Minister of State and a Deputy Minister of the Government of Maharashtra, and "Minister" includes the Chief Minister and the Deputy Chief Minister;(c)"residence" includes the staff quarters and other buildings appurtenant thereto, and the gardens thereof ;(d)"rules or orders" means rules or orders respectively made under this Act.
