Section 2 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Block" means such area in a district as the Governor may specify to be a block under sub-section (2) of Section 10;[(i-a) "Committee of Gram Sabha" means standing committee, ad hoc committee or any other committee of members of Gram Sabha;] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).](ii)"Co-operative Society" shall have the same meaning as assigned to it in the Madhya Pradesh Co-operative Societies Act, I960 (No. 17 of 1961);[(ii-a) "Development Commissioner" shall gave the same meaning as assigned to it in clause (h) of Section 2 of the Special Economic Zones Act, 2005 (28 of 2005);] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).](iii)[ "District" means a district notified by the State Government to be a district for the purposes of this Act, and includes one or more revenue districts so modified] [Substituted by M.P. Act No 28 of 1998 (w.e.f. 3-9-1998).];(iv)[ "Election" means an election to fill a seat or seats in a Panchayat and includes election of Sarpanch of Gram Panchayat; [Substituted by M.P Act No 26 of 1994 (w.e.f. 30-5-1994).](v)"Election Proceedings" means the proceedings commencing from the issue of the notice for election and ending with the declaration or results of such election;](vi)"Factory" shall have the same meaning as assigned to it in the Factories Act, 1948 (LXIII of 1948);(vii)"Gram Panchayat" means a Gram Panchayat established under sub-section (1) of Section 10;(viii)[ "Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a revenue village or forest village comprised within the area of the Gram Panchayat;] [Substituted by M.P Act No 5 of 1999 (w.e.f. 5-4-1999).](ix)"Janpad Panchayat" means a Janpad Panchayat established under sub-section (2) of Section 10;(x)"Local Authority" shall have the same meaning as assigned to it in the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958);(xi)"Member" means a panch of a Gram Panchayat, a member of a Janpad Panchayat or a member of a Zila Panchayat, as the case may be;(xii)"Offensive matters" include animal carcasses, dung, dirt, sewage or putrid substances or filth of any kind;(xiii)"Office-bearer" means a Panch, Sarpanch or Up-Sarpanch of a Gram Panchayat, a Member, President or Vice-President of a Janpad Panchayat or a Member, or President or Vice-President of Zila Panchayat, as the case may be;(xiv)"Other Backward Classes" means category of persons belonging to backward classes as notified by the State Government;(xv)"Owner" when used with reference to any land or building includes the person receiving the rent of the land or building or of any part of the land or building, whether on his own account or as agent or trustee for any person or society or as a receiver;(xvi)"Punch" means a punch of a Gram Panchayat;(xvii)"Panchayat" means a Gram Panchayat, a Janpad Panchayat or a Zila Panchayat, as the case may he;(xviii)"Panchayat Area" means the territorial area of a Panchayat establishment under this Act;(xix)"Population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(xx)"President" and "Vice-President" means the President and Vice-President respectively of [Gram Nirman Samiti or Gram Vikas Samiti or Janpad Panchayat] [Substituted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] or Zila Panchayat, as the case may be;(xxi)"Prescribed Authority" in any provision of this Act means such officer or authority as the State Government may, by notification, direct to discharge the functions of a prescribed authority under that provision;(xxii)"Public Market" or "Public Mela" means a market or mela, as the case may be, notified under the proviso to Section 58;(xxiii)"Public Place" means any place, building or structure not being private property, which is open to use of the public, whether such place, building or structure is vested in a Panchayat or not;(xxiv)"Public Street" means any street, footway, road, square, alley or passage, used by the public whether permanently or temporarily;(xxv)"Sarpanch" and "Up-Sarpanch" means the Sarpanch and Up-Sarpanch respectively of a Gram Panchayat, as the case may be;[(xxv-a) "Scheduled Areas" means the Scheduled Areas referred to in clause (1) of Article 244 of the Constitution of India] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).];[(xxv-b) "Special Economic Zone" shall gave the same meaning as assigned to it in clause (za) of Section 2 of the Special Econonic Zones Act, 2005 (28 of 2005);] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).](xxvi)"Standing Committee" means a Standing Committee of a Panchayat, a Janpad Panchayat or a Zila Panchayat constituted under the provisions of this Act, as the case may be;(xxvii)"State Election Commission" means State Election Commission constituted by the Government under Article 243-K (1) of the Constitution;(xxviii)"Tax" includes a tax, cess, rate or fee leviable under this Act;(xxix)"Village" means a village specified by the Governor by public notification to be a village for the purposes of this Act and includes a group of villages so specified;Explanation. - Term village includes revenue village and forest village;(xxx)"Zila Panchayat" means a Zila Panchayat established under sub section (3) of Section 10.
