Section 2 in The Bombay City Land Revenue Assessment Rules, 1989
2. Definition.
- In these rules, unless the contest requires otherwise,-(a)"Code" means the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)(b)"Form" means a form appended to these rules :(c)"Ground rent" means the rent of land reserve under the lease;(d)"rack rent" means the rent reserved for land buildings together under the lease;(e)"Premium" means a sum of money paid by a tenant or lessee to his landlord for some consideration, usually a reduction in rent;(f)Words and expression used in these rules but not defined shall have the meaning respectively assigned to them as in the Code.
