Section 2 in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Compensation for use and Occupation of Surplus Lands) Rules, 1976
2. Definitions.
- In these rules, unless the context requires otherwise,-(a)'Act' means the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;(b)'section' means a section of the Act;(c)'surplus land' means surplus land referred to in section 21 of the Act;(d)words and expression used, but not defined in these rules, shall have the meanings respectively assigned to them in the Act.
