Section 2 in The U.P. Forests Corporation Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Corporation" means the Uttar Pradesh Forest Corporation established under Section 3;(b)"local body" means a Nagar Mahapalika, Municipal Board, Town Area Committee, Notified Area Committee, Zila Parishad, Antarim Zila Parishads, Kshettra Samiti or Gaon Sabha;(c)"Managing Director" means the managing Director of the Corporation appointed under clause (a) of sub-section (1) of Section 4;(d)"Prescribed" means prescribed by rules made under this Act;(e)"regulations" means regulations made under this Act;(f)"State Government" means the Government of Uttar Pradesh.
