Section 2 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Area" means an area of land including ponds, tanks and reservoirs entrusted to the Nigam under this Act for execution of any project;(b)"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 Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956);(vi)a financing bank as defined in the Madhya Pradesh Cooperative Societies Act, 1960 (No. 17 of 1961); and(vii)any other banking institution that may be notified by the State Government to be a bank for the purpose of this Act.(c)"Board" means the Board of Directors of the Nigam constituted under Section 7;(d)"Financing Institution" means any statutory corporation or other body corporate established in India which has 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;(e)"Land" shall have the same meaning as assigned to that expression under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(f)"Nigam" means the Madhya Pradesh Rajya Matsya Vikas Nigam established under this Act;(g)"project" means any project of or scheme for fisheries development sanctioned under Section 21;(h)"regulations" means regulations made by the Nigam under Section 40;(i)[ "Year" means a period commencing from the 1st day of April and ending on the thirty first day of March] [Substituted by M.P. Act No. 18 of 1990 (w.e.f. 27-8-1990).];(j)"works" includes any work relating to organisation, protection, conservation, development or exploitation of fisheries to be executed under a project under this Act.Chapter-II Establishment of Nigam, its Capital and Management
