Section 2 in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"deal" means to carry on the business of selling "Khaddar" or "Khadi" wholesale or retail, but does not include the sale by an educational or other institution imparting instructions or training in spinning and weaving of "Khaddar" or "Khadi" produced by it, and the expression "dealer" shall be construed accordingly;(b)"Khaddar" or "Khadi" means any cloth woven on handloom in India from cotton, silk or woolen yarn handspun in India, or from a mixture of any two or all of such yarns;(c)"Licensing authority" means the Licensing Authority constituted under Section 3.
