Section 2(f) in The Khadi And Village Industries Commission Act, 1956
(f)"prescribed" means prescribed by rules made under this Act;(ff)[ "rural area" means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed [twenty thousand] [Inserted by Act 32 of 1961, Section 2, (w.e.f.24.7.1987)] or such other figure as the Central Government may specify from time to time;]
