Section 2 in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
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 (20 of 1959);(c)[ "dealer" means any person, local authority, company, Undivided Hindu Family or Society (including a co-operative society), club, firm, association, commission agent, broker or any other mercantile agent who carries on the business of buying, selling or supplying tendu leaves, directly or otherwise, whether for cash or for deferred payment or for commission, remuneration or for consideration;] [[Substituted by M.P. Act No. 1 of 2008. Prior to substitution it read as under:-'(e) 'Committee' means an Advisory Committee constituted for each Revenue Commissioner's Division under sub-section (1) of Section 6;']](d)"grower of tendu leaves" means,-(i)in respect of tendu plants grown in areas as may, from time to time, be constituted as reserved for protected forests under the Indian Forest Act, 1927 (No. 16 of 1927), the State Government; and(ii)in respect of tendu plants grown in areas not covered under (i) above,-(a)the State Government, where the tendu plant is grown on unoccupied land as defined in clause (z-3) 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 tendu plant grows and includes every person who, from time to time, claims title to such tendu plant through him;(c)the Bhoodan holder, under the Madhya Pradesh Bhoodan Yagna Act, 1953 (XV of 1953), Bhoodan Tenant or Bhoodan lessee under the Madhya Bharat Bhoodan Yagna Act, 1955 (No. 3 of 1955), Bhoodan Tenant under the Vindhya Pradesh Bhoodan Yagna Act, 1955 (No. 1 of 1956) and grantee under the Rajasthan Bhoodan Yagna Act, 1954 (XVI of 1954), as the case may be, in a unit on which the tendu leaves grow and includes every person, who from time to time, claims title to such tendu plant through him;(e)"holding" means,-(i)a parcel of land separately assessed to land revenue and held by a Bhumiswami; 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;(f)"holder of a service land" means a person holding land on the condition of rendering service as a village servant;(g)"government lessee" means a person holding land from the State Government under Section 181 of the Code;(gg)[ "manufacturer" means any person other than bidi labour, local authority, company, Undivided Hindu Family or society (including a co-operative society), club, firm or association engaged in manufacture of bidis by whatever process or manner of preparing or making bidis;] [Inserted by M.P. Act No. 1 of 2008.](h)"specified area" means the area specified in notification under sub section (3) of Section 1;(i)"tenant" means a person holding land from a Bhumiswami as an occupancy tenant under Chapter XIV of the Code;(j)"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;(k)"unit" means a sub-division of a specified area constituted into a unit under Section 3;(l)words and expressions used but not defined in this Act, and defined in the Indian Forest Act, 1927 (XVI of 1927), shall have the meanings assigned to them in that Act.
