Section 2 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
2. Definitions.
- In this Act, unless the context otherwise require,-(a)"agriculture" shall include making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, raising and harvesting of crops, horticulture, forestry, planting and farming, cattle breeding, animal husbandry, dairy farming, seed farming pisciculture, apilculture, sericulture, piggery, poultry farming and such other activities as are generally carried on by cultivators, dairy farmers, cattle breeders, poultry farmers and other categories of persons engaged in similar activities including marketing of agricultural products, their storage and transport and the acquisition of implements and machinery in connection with any such activity and the expressions "agricultural purpose" and "agricultural product" shall be construed accordingly;(b)"agriculturist" means a person who is engaged in agriculture;(c)"bank" means-(i)a banking company as defined in the Banking Regulations Act, 1949 (No. 10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (No. 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (No. 38 of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1971);(v)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (No. 10 of 1963);(vi)the Madhya Pradesh State Agro-Industries Development Corporations Ltd., Bhopal;(vii)Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956);(viii)[ a Regional Rural Bank established under sub-section (1) of Section 3 of the Regional Rural Banks Act, 1976 (No. 21 of 1976);] [Inserted by M.P. Act No. 42 of 1976.](d)"Co-operative Society" means a co-operative society registered or deemed to be registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961);(e)"Financial Assistance" means assistance in the shape of loans, advances, guarantees or otherwise for agricultural purpose; and(f)the expression "Registrar" shall have the meaning assigned to it in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961).
