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State of Madhya Pradesh - Section

Section 2 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Mela" means the Maihar Sharda Devi Mela in Maihar Tahsil, District Satna;
(b)"Collector" means the Collector of Satna;
(c)"Mela Officer" means any person appointed by the State Government to perform the duties of Mela Officer;
(d)"Chief Sanitary Officer" means any person appointed by the State Government to perform the duties of Chief Sanitary Officer;
(e)"Mela Season" means the period prescribed by the Collector and notified as the Maihar Sharda Devi Mela Season;
(f)"Mela Fund" means the fund whereto all receipts accruing to the Mela Committee on account of tolls and lees etc. imposed under Section 4 and the grant paid by the Mandir Management Committee under Section 11 are credited;
(g)"Meta Area" means the area notified as such under sub-section (2) of Section 1;
(h)"Mandir Management Committee" means the Maa Sharda Devi Mandir Managing Committee constituted for Sharda Devi Mandir at Maihar.