Section 2 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
2. Definitions.
- In this Act unless the context otherwise requires,-(1)"Board" means the Madhya Pradesh Land Improvement Board constituted under Section 3;(2)"Collector" means the Collector of a district and includes any other officer specially appointed by the State Government to perform the functions of a Collector under this Act;[(2-a) "Consolidation of holdings" means the redistribution of all or any of the land included in the scheme so as to allot to the owners contagious plots of land for the convenience or cultivation; [Inserted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).](2-b) "Consolidation Officer" means a Revenue Officer not below the rank of Tahsildar, appointed by the State Government for any district or districts to exercise the powers and perform the duties of a Consolidation Officer under this Act.](3)"District Committee" means the District Committee constituted under Section 5;(4)"Erosion" means the removal or displacement of earth, stones or other materials by the action of wind or water;(5)[ "Executive Officer" means an officer appointed under Section 14 to execute scheme and shall include a firm, company or body-corporate deemed to be the Executive Officer;] [Substituted by Madhya Pradesh Act No. 1 of 1977 (w.e.f. 4-1-1977).](6)"Inquiry Officer" means an officer appointed by the District Committee under Section 18;(7)"Owner" in relation to any land, means the person who is, or who would, but for a grant, be liable to pay land revenue or rent in respect of such land to the State Government and includes a mortgagee with possession;(8)"Reclamation" means the conversion of land from uncultivable to cultivable condition and includes afforestation or any other improvement of land brought about by physical or chemical process;(9)"Scheme" means a land improvement scheme prepared under this Act;(10)"Soil Conservation Officer" means an officer appointed for the time being to be the Soil Conservation Officer;(11)"Waste land" means any land lying waste on account of water logging, salinity, accumulation of sand, growth of woods, soil erosion or any other cause or lying uncultivated for not less than two consecutive years;(12)"Work" means any work of public utility constructed, erected or carried out under a scheme and includes a pasture or forest provided or raised under a scheme;(13)The expression "cattle", "forest produce", "timber" and "tree" shall have the meanings respectively assigned to them in the Indian Forest Act, 1927 (XVI of 1927);(14)The words and expressions used in this Act, but not defined shall have the meanings assigned to them in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
