Section 2 in Telangana Districts (Formation) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)["Commissioner of Land Revenue"] [For 'Board of Revenue', substituted 'Commissioner of Land Revenue', by Act No. 14 of 1985.] means the [Commissioner of Land Revenue] [For 'Board of Revenue', substituted 'Commissioner of Land Revenue', by Act No. 14 of 1985.] for Telangana;(b)"Government" means the State Government;(c)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.] Gazette and the expression "notify" or "notified" shall be construed accordingly;(d)"prescribed" means prescribed by rules made under this Act;(e)"revenue division, [mandal] [For the words 'taluk, firka', the word 'mandal' is substituted by Act No. 14 of 1985.] and village" means respectively any area which is notified as a revenue division, [mandal] [For the words 'taluk, firka', the word 'mandal' is substituted by Act No. 14 of 1985.] or village under this Act.
