Section 2 in Madhya Pradesh Bhudan Yagna Act, 1953
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)[ "Bhudan holder" means a person recorded in village papers or record-of rights as a Bhudan holder under section 24;] [Clause (a) renumbered as clauses (a-1) and clause (a) and (b-1) were inserted by Madhya Pradesh Act 21 of 1954, Section 3.][(a-1)] [Clause (a) renumbered as clauses (a-1) and clause (a) and (b-1) were inserted by Madhya Pradesh Act 21 of 1954, Section 3.] "Bhudan Yagna" means the movement initiated by Shri Acharya Vinoba Bhave for the acquisition of lands through voluntary gifts in favour of the Board ;(b)"Board" means the Bhudan Yagna Board established under section 3 ;[(b-1)] [Clause (a) renumbered as clauses (a-1) and clause (a) and (b-1) were inserted by Madhya Pradesh Act 21 of 1954, Section 3.] "community purpose" means any purpose which is for the good of the community of the village in general ;](c)"land" means land which is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture ;(d)"landless person" means a person holding no land or land less than the area which may be prescribed in this behalf ;(e)"Revenue Officer" in any provision of this Act means such Revenue Officer appointed under [the Central Provinces Land Revenue Act, 1917, or the Berar Land Revenue Code, 1928] [See now Madhya Pradesh Land Revenue Code, 1954 (2 of 1955).], as the case may be, as the State Government may, by notification, direct to discharge the functions of a Revenue Officer under that provision;(f)"prescribed" means prescribed by rules made under this Act.
