Section 2 in The M.P. Van Upaj Ke Kararon Ka Punrikshan Niyam, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Adhiniyam" means the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan Adhiniyam;(b)"Agent" means an agent appointed by the State Government under Section 4 of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969) or under Section 4 of the Madhya Pradesh lendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 (No. 29 of 1964);(c)"Section" means a section of the Adhiniyam;(d)"Supply year" means a period of twelve months commencing from the 1st July of a calendar year and ending on the 30th June of next calendar year, but in case where the price or rate for sale or supply of a forest produce is revisable under an agreement from a date other than the 1st July, then the period of twelve months shall be deemed to commence from such other date.
