Section 2 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971
2. Definition.
(1)In these rules, unless the context otherwise requires -(a)"certifying officer" means a revenue or survey officer competent to certify entries in the register of mutation under sub-section (6) of Section 150;(b)"Code" means the Maharashtra Land Revenue Code, 1966;[(b-1) "Commissioner" means the Settlement Commissioner and the Director of Land Records;] [These clauses were inserted by No. CLR-1004/CR-45/L1, Cell, dated 25.7.2007.](c)"Form" means a Form appended to these rules;(d)"Section" means a section of the Code and not defined in these rules shall have the meaning respectively assigned to them under the Code.(e)[ "software" means the programme for preparation, maintenance and updation of Records of Rights and the land records as per section 148A, on the storage device, which is specified by the Commissioner by notification;] [These clauses were inserted by No. CLR-1004/CR-45/L1, Cell, dated 25.7.2007.](2)Words and expressions used I the Code and not defined in these rules shall have the meaning respectively assigned to them under the Code.A. Form of record of rights in areas other than those surveyed under Section 126
