Section 2 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(b)"Form" means a Form appended to these rules;(c)"Schedule" means Schedules appended to these rules;(d)"Section" means the section of the Code.(2)Words and expressions used in these rules but not defined in these rules, and defined in the Code, shall have the same meaning respectively assigned to them in the Code.Part - B Assessment and Re-Assessment
