Section 2 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
2. Definitions.
- In these rules, unless the context requires otherwise :-(a)"Act" means the Bombay City (Inami and Special Tenures) Abolition and Maharashtra land Revenue Code (Amendment) Act, 1969;(b)"Code" means the Maharashtra Land Revenue Code, 1966;(c)"Section" means a section of the Act;(d)"Form" means a form appended to these rules;(e)Words and expressions used, in these rules, but not defined, shall have the meanings respectively assigned to them as in the Act or the Cod, as the case may be.
