Section 2 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Agricultural year" means a period commencing from the 1st July and ending on the 30th June;(b)"Area" means an area of land entrusted to the Nigam under this Act for execution of any project;(c)"Bank" means a banking company as defined in the Banking Regulation Act, 1949 (No. 10 of 1949) and includes-(i)the State Bank of India constituted under the State Bank of India Act, 1955 (No. 23 of 1955);(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (No. 38 of 1959);(iii)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1970);(iv)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (No. 10 of 1963);(v)the Madhya Pradesh State Agro Industries Development Corporation Ltd., Bhopal;(vi)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956);(vii)a financing bank as defined in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961); and(viii)any other banking institution that may be notified by the State Government to be a bank for the purpose of this Act;(d)"Board" means the Board of Directors of the Nigam constituted under Section 8;(e)"Cost of works" means all costs, charges and expenses as estimated by the Nigam, and which the Nigam may have to incur on or in connection with the execution of work and includes,-(i)such servicing charges as may be prescribed in assisting a land holder in obtaining an ordinary loan;(ii)any other charges or fees as may be prescribed; and(iii)all expenses which may be incurred by the Nigam in recovery of the amount under any of the foregoing items;(f)"Financing institution" means any statutory corporation or other body corporate established in India which has as one of its objects the financing of agriculture in India and which is notified by the State Government to be a financing institution for the purposes of this Act;(g)"land" shall have the same meaning as assigned to that expression under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(h)"land development" means any of the following works namely(i)construction, renovation, re-designing, realigning and lining of water courses;(ii)land levelling and land shaping, including realigning of field boundaries;(iii)digging, renovation, re-designing and realigning of field drains, intermediate and main drains;(iv)providing of drop structures, culverts and farm roads in the fields;(v)land reclamation by use of engineering, biological and chemical measures, including leaching;(vi)contour bonding and nala building;(vii)growing of trees, plants, shrubs and grasses;(viii)development of permanent and temporary pastures, farm forestry and commercial afforestation;(ix)such other works as may be necessary or incidental to development of land or ground or flow water potential and for optimising the utilisation of land and water resources; and(x)repairing and maintenance of any of the foregoing works;(i)"land holder" means a person in actual possession of the land, whether as a Bhumiswami, an occupancy tenant or a government lessee or an ordinary tenant within the meaning of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or as mortgagee in possession or licensee or otherwise, and includes a person who is likely to be benefitted by the works; and the expression "land holding" shall be construed accordingly;(j)"Nigam" means the Madhya Pradesh Rajya Bhumi Vikas Nigam established under this Act;(k)"ordinary loan" means a loan granted by government, a bank or any financing institution to a land holder against mortgage of land or any other security;(l)"project" means any project of or scheme for land development sanctioned under Section 22;(m)"proportionate cost of works" means cost of works recoverable from a land holder in proportion to the extent of the works to be done by the Nigam on, or for the benefit of his land holding;(n)"regulations" means regulations made by the Nigam under Section 45;(o)"special loan" means a loan granted by the Nigam to a land holder as provided in Section 27;(p)"works" includes any work relating to the land development to be executed under a project under this Act.
