Section 2 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
2. Definitions.
(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).(2)The words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
