Section 2(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)In these rules unless the context otherwise requires,-(a)"case" means a case or proceedings under the Code or any enactment for the time being in force;(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(c)"electronic messaging" means delivering a message through E-mail or such electronic means as may be permitted from time to time by the State Government;(d)"Form" means a form appended to these rules;(e)"Lok Sewa Kendra" means a center established or authorised by the State Government to receive applications for delivery of a service under The Madhya Pradesh Lok Sewaon Ke Pradan Ki Guarantee Adhiniyam, 2010 '(No 24 of 2010);(f)"minor" means a person who has not attained his majority within the meaning of Section 3 of the Indian Majority Act, 1875 (No 9 of 1875);(g)"Revenue Case Management System" means an electronic system set up by the State Government for monitoring and management of cases in the Revenue Courts;(h)"Revenue Court" means a Revenue Court under Section 31 excluding the Board of Revenue;(i)"Schedule" means a schedule appended to these rules; and(j)"Section" means a section of the Code.
