Section 2 in The M.P. Forest (Form of Appeal) Rules, 1988
2. Definitions.
- In these rules unless the context otherwise requires :-(a)"Act" means the Indian Forest Act, 1927 (XVI of 1927), in its application to the State of Madhya Pradesh;(b)"Appellate Authority" means the Conservator of Forests-in-charge of a circle;(c)"Authorised Officer" means an officer authorised by the State Government under sub-section (2) of Section 52 of the Act;(d)"Form" means a form appended to these rules.
