Section 2(g) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(g)"family" other than a joint Hindu family, in relation to an individual for purposes of grant of land, includes husband, wife, minor sons, unmarried daughters and dependent brother, sister, father and mother whether or not they are separate in estate, but does not include brothers who are major and separate in estate, and the father or mother who is not dependent on such individual;
