Section 2 in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)'Code' means the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959);(b)'Form' means the forms appended to these rules;(c)'Schedule' means schedule appended to these rules;(d)'Section' means section of the Code;(e)'Team leader' means the person leading the team constituted under rule 8.(2)The words and expressions used in these rules but not defined and have been defined in the Code, shall have the same meaning as respectively assigned to them in the Code.
