Section 2(1) in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Right to Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013);(b)'Form' means forms appended to these rules;(c)'Rural Area' means the area other than urban area;(d)'Section' means the section of the Act;(e)'Urban Area' means the area defined as urban area under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
