Section 2(a) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(a)"dealer" means any person who, whether as principal or agent, carries on in [Madhya Pradesh] [Substituted by M.P. Act No. 23 of 1958.] the business of selling or supplying house-building material whether for commission, remuneration or otherwise and includes a firm, a partnership and a Hindu undivided family and includes also a society or association selling or supplying house-building material to its members or others.
