Section 2 in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Code" means the Maharashtra Land Revenue Code, 1966;(b)"fair price shop" means any shop which the State Government may declare to be a fair price shop;(c)"crop register", "crop statement", "diary", "field-book", "ledger" or "village ledger", "live stock return", "map", "receipt book", "register", village atlas", "statistical return" and "quinquennilal register" means a crop register, crop statement, diary, field book, ledger or village ledger, live-stock return, map, receipt-book, register, village atlas, statistical return or, as the case may be, quinquennilal register prescribed for a village under rules made under the provisions of the Code or, as the case may be, under general or special orders of the State Government.
