Section 2 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"affected zone" in relation to a project, means the land declared under Section 16 as constituting the area of affected zone under the project;(2)"agricultural land" includes,-(i)land used or usable for the purpose of agriculture; and(ii)land used for dairy farming, poultry farming, pisciculture, breeding of livestock and nursery growing medical herbs; and(iii)land used for well and hut.(3)"agricultural labourer" means a person normally resident in the affected zone for a period of not less than one year immediately before the declaration of the affected zone under Section 10 who does not hold any land in the affected zone but who earns his livelihood principally by manual labour on agricultural land therein immediately before such declaration and who has been deprived of earning his livelihood principally by manual labour on the land comprised in the affected zone;(4)"benefited zone" in relation to a project, means the land declared under Section 16 as constituting the area of benefited zone under that project;(5)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959);(6)"Commissioner" means the Commissioner of the Revenue Division and includes an Additional Commissioner appointed under Section 15 of the Code in that division;(7)"to cultivate" means to carry on any agricultural operation on agricultural land and the expression "cultivation" shall be construed accordingly;(8)"displaced persons" means any tenure holder, tenant, Government lessee or owner of other property, who on account of acquisition of his land including plot in the abadi or other property in the affected zone for the purpose of the project, has been displaced from such land or other property;(9)"family" in relation to displaced person means the family of displaced person consisting of such person and his or her spouse, minor son, unmarried daughter, minor brother or unmarried sister, father and mother and other members residing with him and dependent on him for their livelihood;(10)"holding" means the total land held by a person as tenure holder, tenant or Government lessee;(11)"irrigation project" means the construction, extension or improvement of any work for the supply of water for the purpose of irrigation;(12)"land pool" means the land referred to in sub-section (3) of Section 14 which may be available for resettlement of displaced persons;(13)"project" means an irrigation project, a power project or a public utility project or any composite project of the above mentioned two or more projects in respect of which a declaration is made under Section 10;(14)"Project Resettlement Officer" in relation to project means an officer not below the rank of Tahsildar appointed by the State Government by an order in writing for that project for the purpose of this Act;(15)"power project" means construction, extension or improvement of any work for the production and supply of electricity or any work conducive to electrical development;(16)"public utility project" means any work of public utility other than irrigation project and power project, the construction, extension, improvement or development of which results in displacing persons from lands which may be used for such work;(17)"Resettlement Commissioner" means the Resettlement Commissioner appointed under Section 4;(18)Words and expressions used in this Act but not defined, shall have the meaning respectively assigned to them in the Code.
