Section 2 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Management of Irrigation Systems by Farmers Act, 2005 (Maharashtra XXIII of 2005);(b)"Annexure" means the Annexures appended with these rules;(c)"Election Officer" means an officer appointed by the Appropriate Authority for the conduct of election of the Directors of the Water Users' Association;(d)"Form" means, the forms appended with these rules;(e)the expressions "land holders and occupiers of land" shall have the meaning respectively assigned to them in the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966);(f)"section" means a section of the Act.(g)Words and expressions used in these rules but not defined herein, shall have the meanings respectively assigned to them in the Act.Chapter-IIDelineation of Area and Water Users' Association
