Section 2 in Maharashtra Land Improvement Schemes Act, 1942
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(1)"Board" means a Board constituted under section 3;(1A)[ "Code" means the Maharashtra Land Revenue Code, 1966;] [Clause (1A) was substituted for the original by Maharashtra 27 of 1989, Section 2(a).](1B)[ "Company" means a company owned or controlled by the state which is set up for the purposes of executing or financing (or for both purposes) schemes which have come into force under this Act; [Clause (1B) and (1C) were inserted by Maharashtra 18 of 1973, Section 2(1).](1C)"Company Officer" means any Officer of the Company duly appointed by it for all or any of the purposes of this Act;](2)[ "Director of Agriculture" means the Officer appointed for the time being to be the Director of Agriculture and includes] [Clauses (2) and (2A) were substituted by Bombay 73 of 1948, Section 2.] any officer appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform the duties of the Director of Agriculture under this Act;(2A)"Divisional Soil Conservation Officer" means the officer appointed for the time being to be the Divisional Soil Conservation Officer;(2B)[ "District Agriculture Officer" means any officer of aZilla Parishad(constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act 1961) appointed by the State Government to perform the duties of the District Agricultural Officer under this Act;] [Clause (2B) was substituted by Maharashtra 5 of 1962, Section 286, Tenth Schedule](2C)[ "Executing Officer" means an officer appointed by the Board [or Company] [Clause (2A) which was renumbered as clause (2C) by Bombay 73 of 1948, Section 2(b), was inserted by Bombay 7 of 1945, Section 2(a), read with Bombay 29 of 1948, Section 2.] under sub-section (1) of section 11;] [and the expression "Executing Officer" shall be construed according as the schemes are executed at the expense of the State Government or the Company;] [This portion was added, by Maharashtra 18 of 1973.](3)"Inquiry Officer" means an officer appointed as such by the Board;(4)[ "owner" includes an owner in serveralty, in common or joint, or occupant, a tenure holder pattadar, tenant and a mortgagee in possession and the expressions "owing" and "own" shall be construed accordingly;] [This clause was substituted for the original by Bombay 30 of 1958, Section 4(2).](5)"prescribed" means prescribed by rules made under this Act;(5A)[******] [Clause (5A) was deleted by Maharashtra 27 of 1989, Section 2 (b).](5B)[ "relevant tenancy law" means- [Clause (5B) was substituted by Maharashtra 27 of 1989, Section 2(c).](i)in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;(ii)in the Vidarbha region of the State of Maharashtra, the Bombay, Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958; and(iii)in the Hyderabad area of the State of Maharashtra, the Hyderabad Tenancy and Agricultural Lands Act, 1950;](6)[ "scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934, and "Bank Officer", in relation to such bank, means any officer of such bank duly appointed by it for the purposes of this Act;] [Clause (6) was inserted by Maharashtra 9 of 1980, Section 2.](7)"scheme" means a land improvement scheme prepared under this Act.(7A)[ "Soil conservation officer" means the officer appointed for the time being to the Soil Conservation Officer:] [Clauses (7A) and (7B) were inserted by Bombay 73 of 1948, Section 2(d).](7B)[ "tenant" means a tenant within the meaning of the relevant tenancy law;] [This clause was substituted for the original by Bombay 30 1958, Section 4(4).](8)The words and expressions used in this Act, but not defined, shall have the meanings assigned to them in the [Code] [This word was substituted for the words 'relevant Revenue Act' by Maharashtra 27 of 1989, Section 2(d).].
