Section 2 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agricultural land" means any land in non-urban area used for the purpose of agriculture;(b)"authorised officer" means a Sub-Divisional Officer or any other Assistant Collector or Deputy Collector specially authorised by the Collector in this behalf to exercise the powers of the authorised officer for such areas as may be specified;(c)"dwelling house" includes a hut;(d)"homestead" means a dwelling house situated on or appurtenant to an agricultural land which is complete in itself and is not shared in common with any other person other than a person belonging to the same family and includes any court-yard, compound, garden, place of worship, family grave-yard, tank, well, privy, latrine, drain and boundary wall annexed to or appertaining to such dwelling house and in actual physical possession of the landless person on the [31st December 2014] [Substituted '31st day of December, 2011' by Act No. 29 of 2017, dated 29.8.2017.],Explanation. - [x x x] [Omitted by M.P. Act No. 42 of 1997.](e)[ "landless person" means a person who or his family docs not hold any land or dwelling house; [Substituted by M.P. Act No. 42 of 1997.]Explanation. - For the purpose of clauses (d) and (c) "family" includes wife, son, daughter any lineal descendant of any son or daughter and a relation by blood or marriage wholly dependent upon the landless person.](f)words and expressions used in this Act but not defined shall have the meaning assigned to them in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
