Section 2 in The Maharashtra Commissioners of Divisions Act, 1958
2. Definitions.
- In this Act, unless the context requires otherwise,-(a)"Commissioner" shall mean the Commissioner of a division appointed under the law relating to land revenue as amended by the Schedule to this Act;(b)"Director of Local Authorities" means the Officer appointed for the time being, by the State Government to be the Director of Local Authorities;(c)"division" means the territories formed into a division under the Bombay Land Revenue Code, 1879, or under that Code in its application to the Kutch and Saurashtra areas of the State of Bombay, or under the Madhya Pradesh Land Revenue Code, 1954, or under the Hyderabad Land Revenue Act;(d)"Divisional Officer" means an officer appointed as such, immediately before the commencement of this Act, under the provisions of-(i)section 5 of the Bombay Land Revenue Code, 1879 or that section of the Code in its application to the Kutch area of the State of Bombay.(ii)section 5 of the said Code in its application to the Saurashtra area of the State of Bombay and read with the Government Notification in the Legal Department No. 25398/B, dated 1st November, 1956 issued under section 122 of the States Reorganisation Act, 1956,(iii)section 9-A of the Madhya Pradesh Land Revenue Code, 1954, read with Government Notification in the Revenue Department No. RVA. 1556-R, dated 1st November 1956; or(iv)section 4 of the Hyderabad Land Revenue Act;(e)"existing law" means any enactment of Legislature or other competent, authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution in force in any part of the State immediately before the commencement of this Act and includes any rule, bye-law, regulation, order notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.(f)"Schedule" means the Schedule appended to this Act.
