Section 2(1) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018
(1)In these rules unless the context otherwise requires,-(a)'Code' means the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959);(b)'Form' means the forms appended to these rules;(c)'Schedule' means schedule appended to these rules;(d)'Section' means section of the Code;(e)'Team leader' means the person leading the team constituted under rule 8.
