- In this Act and in all Madhya Pradesh enactments, unless there is anything repugnant in the subject or context:-(1)"abet" with its grammatical variations and cognate expressions, has the same meaning as in the Indian Penal Code (XLV of 1860);(2)"act" used with reference to an offence of civil wrong, denotes a series of acts as well as a single act, and words which refer to acts done extend also to illegal omissions;(3)"affidavit" includes affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(4)"appointed day" means the 1st day of November, 1956;(5)"chapter" means a chapter of the Act, Ordinance or Regulation in which the word occurs;(6)"Collector" means the chief officer-in-charge of the revenue administration of a district;(7)"commencement" used with reference to a Madhya Pradesh Act, means the day on which the enactment comes into force;(8)"Commissioner" means the chief officer-in-charge of the revenue administration of a division;(9)"Constitution" means the Constitution of India;(10)"Consular Officer" includes consul-general, consul, vice-consul, consular agent, pro-consul and any person for the time being authorised to perform the duties of consul-general, consul, vice-consul or consular agent;(11)"District Judge" means the Judge of a principal Civil Court of original jurisdiction, but does not include a High Court in the exercise of its ordinary or extraordinary original civil jurisdiction;(12)"document" includes any matter written, expressed, inscribed or described upon any substance by means of letters, figures or marks or by more than one of those means, which is intended to be used or which may be used, for the purposes of recording that matter;(13)"enactment" includes-(i)a Regulation or an Ordinance as hereinafter defined; and(ii)also any provision contained in any Act or in any such Regulation or Ordinance as aforesaid;(14)"father" in the case of any one whose personal law permits adoption, includes an adoptive father;(15)"financial year" means the year commencing on the first day of April;(16)"Governor" means the Governor of the State of Madhya Pradesh;(17)"High Court" means the High Court of Madhya Pradesh;(18)"immovable property" includes land, benefits to arise out of land and things attached to the earth, or permanently fastened to anything attached to the earth;(19)"imprisonment" means imprisonment of either description as defined in the Indian Penal Code (XLV of 1860);(20)"local authority" means a municipal corporation, municipality, local board, janapad sabha, village panchayat, or other authority legally entitled to,or entrusted by the Government with the control or management of a municipal or local fund;(21)"Madhya Pradesh Act" means-(a)an Act made after the appointed day by the Legislature of the State of Madhya Pradesh under the Constitution; or(b)a law made after the date in exercise of the power of the Legislature of the State-(i)by Parliament;(ii)by the President or any other authority referred to in sub-clause (a) of Clause (1) of Article 357, under the Constitution,(22)"Magistrate" includes every person exercising all or any of the powers of a Magistrate under the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] (V of 1898), for the time being in force;(23)"month" means a month reckoned according to the British calendar;(24)"Movable property" means property of every description, except immovable property;(25)"notification" means a notification published in the Gazette;(26)"oath" includes affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(27)"offence" means any act or omission made punishable by any law for the time being in force;(28)"Official Gazette" or "Gazette" means the Official Gazette of the State of Madhya Pradesh;(29)"Ordinance" means an Ordinance promulgated after the appointed day by the Governor under Article 213 of the Constitution;(30)"Part" means a part of the Madhya Pradesh Act or Regulation in which the word occurs;(31)"person" includes any company or association or body of individuals, whether incorporated or not;(32)"prescribed" means prescribed by rules made under an enactment;(33)"public nuisance" means a public nuisance as defined in the Indian Penal Code (XLV of 1860);(34)"registered" used with reference to a document, means registered in a State or Union territory under the law for the time being in force for the registration of documents;(35)"Regulation" means a Regulation made after the appointed day by the Governor under Paragraph 5 of the Fifth Schedule to the Constitution;(36)"rule" means a rule made in exercise of a power conferred by any enactment, and shall include a regulation made as a rule under any enactment;(37)"schedule" means a schedule to the enactment in which the word occurs;(38)"section" means a section of the enactment in which the word occurs;(39)"sign" with its grammatical variations and cognate expressions, with reference to a person who is unable to write his name, includes "mark" with its grammatical variations and cognate expressions;(40)"son" in the case of any one whose personal law permits adoption, includes an adopted son;(41)"State of Madhya Pradesh" or "the State" means the State of Madhya Pradesh specified in the First Schedule to the Constitution;(42)"State Government" or "Government" means the Government of the State of Madhya Pradesh;(43)"sub-section" means a sub-section of the section in which the word occurs;(44)"swear" with its grammatical variations and cognate expressions includes affirming and declaring in the case of persons by law allowed to affirm or declare instead of swearing;(45)"vessel" includes any ship or boat or any other description of vessel used in navigation;(46)"will" includes codicil and every writing making a voluntary posthumous disposition of property;(47)expressions referring to "writing" shall be construed as including references to printing, lithography, photography and other means of representing or reproducing words or figures in a visible form on any substance;(48)"year" means a year reckoned according to the British calendar;(49)the expression :-(a)"Mahakoshal region" means the territories comprised immediately before the appointed day within the districts of Jabalpur, Sagar, Damoh, Mandla, Hoshangabad, Narsimhapur, Chhindwara, Seoni, Betul, Nimar, Raipur, Bilaspur, Durg, Bastar, Sarguja, Raigarh and Balaghat;(b)"Madhya Bharat region" means the territories which immediately before the appointed day were comprised in the Part B State of Madhya Bharat but excluding the area comprised within Sunel Tappa of Bhanpura Tahsil of Mandsaur District [and shall with effect from the 1st October, 1959 be deemed to include the territories specified in the First Schedule to the Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959 (No. 47 of 1959);] [Inserted by Section 2 of M.P. Act No. 6 of 1960.](c)"Vindhya Pradesh region" means the territories which immediately before the appointed day were comprised in the Part C State of Vindhya Pradesh;(d)"Bhopal region" means the territories which immediately before the appointed day were comprised in the Part C State of Bhopal.(e)"Sironj region" means the area comprised within the Sironj sub-division of the Kotah district in the State of Rajasthan as existing immediately before the appointed day.General Rules of Construction
