Section 2 in Madhya Pradesh Arthik Roop Se Kamzor Varg Tatha Nimna Aay Varg Ko Awas Guarantee Adhiniyam, 2017
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"affordable price" means price prescribed by the State Government from time to time;(b)"Authorized Officer" means an officer not below the rank of Deputy Collector prescribed by the State Government from time to time, who is authorized to register the eligible persons for a house or residential plot;(c)"District Level Housing Committee" means a District Level Housing Committee constituted under section 6;(d)"domicile of Madhya Pradesh" means the person who is native of Madhya Pradesh as prescribed by the State Government from time to time;(e)"economically weaker section or lower income group" means a family of economically weaker section or lower income group as prescribed by the State Government from time to time;(f)"eligible person" means a economically weaker section or lower income group persons who is domicile of Madhya Pradesh and who does not own either in his own name or in the name of any member of his family any house or residential plot in the State of Madhya Pradesh:Provided that a person having any type of house or plot as an owner or as a lease holder under any scheme of the Government shall not be eligible, but if a beneficiary is eligible as per the eligibility criteria specified in a Central or State Government Scheme, then such ineligibility shall not be applicable.(g)"family" means husband/wife, their minor children and unmarried children of less than 25 years of age:provided that a widow/divorced daughter, sister, daughter-in-law, father, mother, father-in-law/mother-in-law or physically challenged brother, sister, son, daughter who is wholly dependent and living under the same roof shall be considered part of the family;(h)"house" means a single store or multi-stored superstructure with roof and toilet of (minimum super built-up (constructed) area of each unit not less,than 25 square meters, usable for residential purposes;(i)"implementing agency" means as agency empowered to construct or allot house or residential plot under this Act and shall include the rural or urban local bodies, development authorities and the Madhya Pradesh Housing and Infrastructure Development Board;(j)"residential plot" means a piece of land of minimum 45 square meters in municipal Corporations and 60 square meters in other areas, upon which construction of a house shall be permissible.
