Section 2 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
2. Definitions.
- In these rules unless the context otherwise requires :(a)"Code" means the Maharashtra Land Revenue Code, 1966 :[(a-1) "Commissioner" means the Settlement Commissioner and the Director of Land Records;] [These clauses were inserted by No. CLR. 1004/CR-45/L-1 Cell, dated 25.7.2007 (M.G.G., part IV-B, extraordinary, page 1265).](b)"District Inspector" means the District Inspector of Land Records :(c)"Form" means a Form appended to these rules :(d)"Section" means a section of the Code ;[(d-1) "software" means the programme for preparation, maintenance and updation of Record of Rights and the land records as per section 148A, on the storage device, which is specified by the Commissioner by notification; [These clauses were inserted by No. CLR. 1004/CR-45/L-1 Cell, dated 25.7.2007 (M.G.G., part IV-B, extraordinary, page 1265).](d-2) "storage device" means the storage device as defined in clause (33A) of section 2;](e)"Superintendent" means the Superintendent of Land Records.
