Section 2 in The M.P. Accommodation (Requisition) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"accommodation" means any building or part of a building and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of building, and(ii)any fittings or fixtures attached to any such building or part of such building or any furniture supplied by the owner for use in such building or part of building;(b)"occupier" means a person in actual occupation of the accommodation;(c)"owner" includes a mortgagee in possession, trustee, receiver or guardian;(d)[ "public purpose" includes any Governmental purpose such as providing accommodation for the residence of a person holding office of profit under the State Government or for locating any public office of the State Government or any local authority or for storing foodgrains or forest produce collected by Government or by an agent on its behalf and allied purposes. [Substituted by MP Act 5 of 1989.]Explanation. - For the purposes of this clause the expression "forest produce",-(i)means the forest produce as defined in the Indian Forest Act, 1927 (No. XVI of 1927); and(ii)includes the forest produce as defined in the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969) but not defined in the first named Act ](e)[ "requisitioning authority" means person or authority authorised by the State Government by notification, to perform the functions of the requisitioning authority under this Act for such area as maybe specified in the notification.] [Inserted by M.P Act 25 of 1975.]
