Section 2 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);(b)"Authority" means the Maharashtra Real Estate Regulatory Authority established under the sub-section (1) of section 20 of the Act;(c)"Consultant" means a consultant appointed by the Authority to assist it in discharging its functions under the Act;(d)"Form" means the Forms annexed to these Rules;(e)"section" means section of the Act;(f)"Selection Committee" means the committee specified in section 22;(g)"State Government" or "Government" means the Government of Maharashtra.(2)Words and expressions used but not defined herein shall have the same meaning respectively assigned to them in the Act.
