Section 2(1)(h) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(h) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(h)"land development" means any of the following works namely

(i)construction, renovation, re-designing, realigning and lining of water courses;

(ii)land levelling and land shaping, including realigning of field boundaries;

(iii)digging, renovation, re-designing and realigning of field drains, intermediate and main drains;

(iv)providing of drop structures, culverts and farm roads in the fields;

(v)land reclamation by use of engineering, biological and chemical measures, including leaching;

(vi)contour bonding and nala building;

(vii)growing of trees, plants, shrubs and grasses;

(viii)development of permanent and temporary pastures, farm forestry and commercial afforestation;

(ix)such other works as may be necessary or incidental to development of land or ground or flow water potential and for optimising the utilisation of land and water resources; and

(x)repairing and maintenance of any of the foregoing works;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 2(1)(h) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976