Section 2 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
2. Definitions.
- In this Order, unless the context otherwise requires, -(a)"Act" means Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;(b)"Code" means the Maharashtra Land Revenue Code, 1966;(c)"Corporation" means the Maharashtra State Farming Corporation Limited, a Company formed and registered under the provisions of the Companies Act, 1956, being a corporation owned and controlled by the State;(d)"Corporation lands" means lands granted to the Corporation by this Order;(e)"grant" means the grant of surplus lands made to the Corporation under clause 3 of this Order.
