Section 2 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;(b)"Form" means a form appended to these rules;(c)"Section" means a section of the Act;(d)"Mamlatdar" includes a Mahalkari, a Tahsildar and a Naib-Tahsildar;(e)Words and expressions used, but not defined, shall have the same meanings as in the Act.
