Section 2 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
2. Definitions.
- In these rules -(a)"Code" means the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966);(b)"Director" means a Director of Land Records;(c)"District Inspector" means the District Inspector of Land Records;(d)"Form" means a form appended to these rules;(e)"Section" means a section of the code;(f)"Superintendent" means the Superintendent of Land Records.
