- in these rules, unless there is anything repugnant in the subject or context -(a)'Appendix' means an appendix appended to these rules.(b)'Board' means the Hoard of Revenue constituted miner the Code.(c)'Chairman' means the Chairman °tale Hoard.(d)'Code' means the Uttar Pradesh Revenue Code, 2006.(e)'Panel Lawyers' are legal practitioners appointed under the Code or these rules for the conduct of sin s. applications and the other proceedings. by or against tie Gram Panchayat.(f)'R.C. Form' means an R.C. form appended to these rules.(g)'Revenue Court Manual' means the Revenue Coed Manual framed under section 234 of the Code or under the enactments repealed by the Code.(h)'Revenue Manual' means the Manual of orders of the Government in the Revenue Department.(i)'Section' means a section of the Code.(j)'Village Revenue Committee' means a committee constituted tinder section 225-C of the Code.Chapter-II Revenue Division
