Section 2 in The West Bengal Comprehensive Area Development Act, 1974
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)"agricultural production" includes production of agriculture, horticulture, pisciculture, forestry, sericulture, bee-keeping, dairy farming, piggery and poultry farming and also includes such other types of production as are ancillary or incidental thereto and as the State Government may, by notification in the Official Gazette, specify as agricultural production;(b)"Corporation" means the West Bengal Comprehensive Area Development Corporation established under sub-section (1) of section 3;(c)"cultivator" means a person engaged in agricultural production either in the capacity of an owner of a lessee or a bargadar or a labourer;(d)"notified area" means an area notified under sub-section (2) of section 15;(e)"prescribed" means prescribed by rules made by the State Government under this Act;(f)"project" includes scheme or schemes undertaken within a notified area for the purpose of fulfilling the objects referred to in section 8;(g)"regulations" mean regulations made by the Corporation under this Act.
