Section 2 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"case" means a case or proceedings under the Code or any enactment for the time being in force;(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(c)"electronic messaging" means delivering a message through E-mail or such electronic means as may be permitted from time to time by the State Government;(d)"Form" means a form appended to these rules;(e)"Lok Sewa Kendra" means a center established or authorised by the State Government to receive applications for delivery of a service under The Madhya Pradesh Lok Sewaon Ke Pradan Ki Guarantee Adhiniyam, 2010 '(No 24 of 2010);(f)"minor" means a person who has not attained his majority within the meaning of Section 3 of the Indian Majority Act, 1875 (No 9 of 1875);(g)"Revenue Case Management System" means an electronic system set up by the State Government for monitoring and management of cases in the Revenue Courts;(h)"Revenue Court" means a Revenue Court under Section 31 excluding the Board of Revenue;(i)"Schedule" means a schedule appended to these rules; and(j)"Section" means a section of the Code.(2)Words and expressions used in these rules but not defined and have been defined in the Code, shall have the same meaning as respectively assigned to them in the Code.
