Section 2 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires :(a)"agent" means an agent appointed under section 4;(b)"Code" means the Maharashtra Land Revenue Code, 1966;(c)"Committee" means an Advisory Committee constituted under sub¬section (1) of section 6;(d)"grower of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce" means(i)in respect of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown in areas as may, from time to time, be constituted, as reserved or protected forests under the Indian Forest Act, 1927, the State Government; and(ii)in respect of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown in areas not covered by sub-clause (i)(a)the State Government, where the '[.4] forest produce is grown on unoccupied land as defined in clause (41) of section 2 of the Code;(b)the occupant or a tenant or a Government lessee of the holding or a superior holder, as the case may be, in a unit on which the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grows and includes every person who, from time to time, claims title to such produce through him;(e)[ "Forest Produce" means such forest produce as defined under the Indian Forest Act, 1927 as are specified in the Schedule appended to this Act, and the State Government may, from time to time, by notification in the Official Gazette, add to or modify the Schedule in the public interest, and the provisions of sub-section (3) of section 19 in so far as they relate to laying before and modification. as they apply in relation to any rule made under that section shall apply in relation to such notification;] [Clause (e) was substituted by Maharashtra 45 of 1997, section 12.](f)"specified area" means the area specified in the notification under sub-section (3) of section 1;(g)"tenant" includes(i)a tenant as defined in sub-section (40) of section 2 of the Code, and(ii)a tenant as defined in-(a)the Bombay Tenancy and Agricultural Lands Act, 1948, in relation to the Bombay area of the State of Maharashtra;(b)the Hyderabad Tenancy and Agricultural Lands Act, 1950, in relation to the Hyderabd area of the State of Maharashtra;(c)the Bombay Tenancy and Agricultural Lands (Vidarbha Region) (Act, 1958, in relation to the Vidarbha region of the State of Maharashtra;(h)"unit " means a sub-division of a specified area constituted into a unit under section 3;(i)words and expressions "Government lessee", "holding", "occupant" and "superior holder" shall have the meanings, respectively, assigned to them in the Code;(j)words and expressions used but not defined in this Act, and defined in the Indian forest Act, 1927, shall have the meanings, respectively, assigned to them in that Act.
