Section 2 in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
2. Definitions.
- In these rules, unless the context requires otherwise-(a)"Code" means the Maharashtra Land Revenue Code, 1966;(aa)[ "Conversion Tax" means the additional land revenue leviable under Section 47-A of the Code] [Inserted by G.N. of 15.12.1987.](b)"Section" means a section of the Code;(c)"Planning Authority" means Planning Authority as defined in the Maharashtra Regional and Town Planning Act, 1966.
