Section 2 in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
2. Definitions.
- In these rules, unless the context requires, otherwise,-(a)"Code" means the Maharashtra Land Revenue Code, 1966;(b)"Form" means a form appended to these rules;(c)"section" means a section of the code;(d)words and expressions used but not defined in these rules shall have the same meanings as defined in the Code.
