Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 2 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"agent" means an agent appointed under Section 4;
(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959
(c)[x x x] [[Omitted by M.P. Act No. 16 of 2002. Prior to omission it read as under:
'(c) 'Committee' means an Advisory Committee constituted for each Revenue Commissioner's division under sub-section (1) of Section 6;']]
(d)"forest produce" means [[Kastha] [Substituted by M.P. Act No. 28 of 1983 (w.e.f. 15-9-1983).] of any of the species specified in clause (o)], [Bamboos of all species] [Inserted by M.P. Act No. 5 of 1974 (w.e.f. 8-11-1973).], Khair Catechu (Katha), Catechin (Cutch), Kulu gum, Dhawara gum, Khair gum, Babool gum, Sal resin, Salai resin (Cheed gum), Rosha grass, Rosha grass oil, Lac in all forms, Shellac, Mahua flowers, Tori or Gulli (Mahua seeds), Chironji Gulhli, Chironji, [sal seeds] [Inserted by M.P. Act No. 7 of 1975 (w.e.f. 5-5-1975).], Harra and Kacharia, Mahul leaves and Mahul bark and phool-bahari grass or phool bahari;
(e)"Government lessee" means a person holding land from the State Government under Section 181 of the Code;
(f)"grower of forest produce" means-
(i)in respect of forest produce grown or found in areas as may from time to time, be constituted as reserved or protected forests under the Indian Forest Act, 1927 (16 of 1927) the State Government, and
(ii)in respect of forest produce grown or found in areas not covered under (i) above,
(a)the State Government, where the forest produce is grown or found on unoccupied land as defined in clause (z-3) of sub-section (1) of Section 2 of the Code;
(b)the tenure holder or a tenant or a Government lessee of the holding or a holder of a service land, as the case may be, in a unit on which the forest produce grows or is found and includes every person who, from time to time, claims title to such forest produce through him; and
(c)the Bhoodan holder, under the Madhya Pradesh Bhoodan Yagna Adhiniyam, 1968 (28 of 1968) in a unit on which the forest produce grows or is found and includes every person, who from time to time, claims title to such forest produce through him;
(g)"holding" means-
(i)a parcel of land separately assessed to land revenue and held under one tenure; and
(ii)in reference to land held by a tenant or Government lessee a parcel of land held from a Bhumiswami or the State Government, as the case may be, under one lease or set of conditions;
(h)holder of a service land" means a person holding land on the condition of rendering service as a village servant;
(i)"licensed vendor" in relation to a specified forest produce means person to whom a licence is issued under Section 13 for retail sale of such forest produce;
(j)"retail sale" means a sale of any specified forest produce not exceeding such quantity as the State Government may, by notification, specify in respect of such specified forest produce;
(k)"specified area" in relation to a specified forest produce means the area specified in notification under sub-section (3) of Section 1 for such specified forest produce;
(l)"specified forest produce" in relation to a specified area means the forest produce specified in notification under sub-section (3) of Section 1 for such specified area;
(m)"tenant" means a person holding land from a Bhumiswami as an occupancy tenant under Chapter XIV of the Code;
(n)"tenure holder" means a person who holds land from the State Government and who is or is deemed to be a Bhumiswami under the provisions of the Code;
(o)[ "Kashlha" means all wood, whether cut up, fashioned or hollowed cut for any purpose or not, standing or felled of the following species :-] [Substituted by M.P. Act No. 28 of 1983 (w.e.f. 15-9-1983).]
Teak Tectora grandis
Sal Shorea roubusta
Bija Pterocarpus Marsupium
Tinsa Ouginia dalbargoides
Shisham Dilbergis latifolia
Dhawra Annogeissus latifolia
Saj Terminalia tomentosa
Mahua Madhuca latifolia
Bhirra Chloroxy on swietenia
Karanj Pongamia glabra
Tendu Diospyros meleroxylon
Lendia Lagerstrosmia parviflra
Salai Boswellia serrata.]
(p)"unit" means a sub-division of a specified area constituted into a unit under Section 3;
(q)words and expressions used but not defined in this Act and defined in the Indian Forest Act, 1927 (16 of 1927), shall have the meanings assigned to them in that Act.