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State of Maharashtra - Section

Section 2 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

2. Definition.

- In these rules, unless the context requires otherwise.
(a)"Code" means the Maharashtra Land Revenue Code, 1966;
(b)"Director" means the Director of Land Records;
(c)"Section" means a Section of the Code;
(d)"Superintendent" means the Superintendent of Land Record