Section 2 in Telangana Board of Revenue (Replacement by Commissioners) Act, 1977
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Revenue;(b)"Commissioner" means a Commissioner appointed under section 4;(c)"Government" means the State Government;(d)"local area" means a revenue district or parts of revenue district, specified in the notification under section 4 or section 5;(e)"Member" means a Member of the Board of Revenue;(f)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and the word "notified" shall be construed accordingly.
