Section 2 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;(b)"Collector" includes the Tribunal where such Tribunal is constituted, and also the officer authorised by the State Government under sub-section (1) of section 27;(c)"Form" means a form appended to these rules;(d)"Section" means a section of the Act;(e)"Surplus land" means surplus land referred to in section 27 of the Act;(f)"Tahsildar" includes any Additional Tahsildar;(g)"Tribunal" means the Land Distribution Tribunal constituted under subsection (1) of section 2-A;(h)words and expressions used, but not defined [in these rules] [Inserted by Notification No. ICH. 1176/14373-L-8, dated 29th January, 1977.] shall have the meanings respectively assigned to them in the Act.
