Section 2 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"agricultural produce" means all produce (whether processed or not) specified in the Schedule, and includes such other produce (whether processed or not) of agriculture, horticulture, animal husbandry, pisciculture and forest as the State Government may, in the interest of the Tribals, by notification in the Official Gazette, from time to time, add to the Schedule. The State Government may, in the interest of the Tribals, by like notification, from time to time, delete any agricultural produce from the Schedule;(b)"appointed date" means,-(i)in relation to the areas and the provisions referred to in clauses (a) and (b) of sub-section (3), of section 1, the 9th day of October, 1976;(ii)in relation to any other areas in which any of the provisions of this Act are brought into force under clause (c) of sub-section (3) of section 1, the date appointed by notification under that clause;(iii)in relation to other provisions referred to in clauses (b) and (c) or sub-section (3) of section 1, if in any Tribal area all or any of the said provisions have ceased to be in force and have again been brought into force under clause (b) of sub-section (4) of section 1, then the date specified in the notification under clause (b) of sub-section(4) of section 1;(c)"prescribed" means prescribed by rules made under this Act;(ca)"sale by retail" in relation to any agricultural produce by any person means sale of that produce by that person only once in a day and that too of any quantity thereof, whether by weight, measure, number or otherwise, which does not exceed the limit of retail sale specified by the State Government, from time to time, by notification in the Official Gazette, in relation to that produce and until such limit is specified in relation to any such produce, of any quantity thereof, the sale price of which does not exceed ten rupees; and the corresponding expression "purchase by retail" shall be construed accordingly;(d)"Scheduled Tribes" means such Tribes or Tribal communities or parts of, or groups within, such Tribes or Tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India; and persons who belong to the Tribes or Tribal communities or parts of, or groups within, Tribes or Tribal communities specified in Part VII-A of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 made under the said article 342, but who are not residents in the localities specified in that Order and who nevertheless need the protection of this Act (and it is hereby declared that they do need such protection) shall, for the purposes of this Act, be treated in the same manner as members of the Scheduled Tribes;(e)"Tribal" means a person belonging to a Scheduled Tribe and includes his successor-in-interest who is also a Tribal;(f)"Tribal area" means the Scheduled area and such other areas in the State as the State Government may, from time to time, by notification in the Official Gazette specify, regard being had to the population of the Tribals in any such area or to the area where steps have been taken or are proposed to be taken for the improvement of the economic condition of the Tribals and such other factors as the State Government may think fit;Explanation:-(1)"Scheduled Areas" means the areas within the State of Maharashtra declared to be Scheduled Areas by the Scheduled Areas (Part A States) Order, 1950, or as the case may be, Scheduled Areas (Part B States) Order, 1950 (each such order for the time being in force) made under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution of India;(2)"population" means the population as ascertained in the last preceding census of which the relevant figures, whether provisional or final, have been published;(g)"Tribal Authority" means the officer appointed for the time being to be the Tribal Commissioner for the State, and includes any officer appointed by the State Government to perform the duties of the Tribal Authority under all or any of the provisions of this Act;(h)Words and expressions used in this Act but not defined herein shall have the meanings respectively assigned to them in the Maharashtra Debt Relief Act, 1975 (Mah. III of 1975).
