Section 2(1) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(1)In this Act, unless the context otherwise requires, -(a)"Agreement" means an agreement, between Bhumiswami and Bataidar for the purpose of agriculture and other allied works on the land of Bhumiswami executed as far as possible in prescribed form-A :Provided that this agreement shall not be admissible as a lease or any other instrument;(b)"Batai" means agriculture by giving money or share of crop to Bhumiswami as per the agreement executed between the Bhumiswami and Bataidar under this Act.(c)"Bataidar" means a person doing agriculture by giving money or share of crop to Bhumiswami in accordance with the agreement executed under this Act;(d)"Bhumiswami" means a Bhumiswami mentioned in section 158 of the Code;(e)"Code" means The Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(f)"Improvement" means improvement mentioned in clause (J) of sub section (1) of section 2 of the Code and it shall also include the works to be done by mutual consent of Bhumiswami and Bataidar as mentioned in the agreement executed between them;(g)"Work allied to agriculture" means any work to be performed along with agriculture such as construction of structure for rearing of livestock, storage of agricultural produce equipments, fertilizer, seed and agricultural produce which the Bhumiswami and Bataidar decide to do in the agreement executed in prescribed form-A.
