Section 2 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 (No. 1 of 1988);(b)"Section" means a section of the Act;(c)"Authority" means Banking Company, Corporation or Government Company as defined in the Act;(d)"Recovery Certificate" means a certificate issued under sub-section (1) of Section 3 of the Act;(e)"Recovery Officer" means an official designated by the State Government or the Collector to recover the amounts mentioned in the Recovery Certificate in accordance with the provisions of sub-section (2) of Section 3 of the Act;(f)"Form" means a form appended to these rules.
