Section 2 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960
2. Definitions.
- In this Order, unless the context otherwise requires.-(a)"Act" means the Madhya Pradesh Bhudan Yagna Act, 1953 (Madhya Pradesh Act 15 of 1953);(b)"appointed day" means the 1st April, 1960;(c)"existing Board" means the Madhya Pradesh Bhudan Yagna Board established under the Act and functioning and operating immediately before the appointed day in the areas of the former State of Madhya Pradesh;(d)"Mahakoshal region" or "Mahakoshal region of the State of Madhya Pradesh" means the territories which immediately before the 1st November, 1956 were comprised in the State of Madhya Pradesh, excluding the Vidarbha region.(e)"new Board " means the Board established under the Act, as from the appointed day, for the Vidarbha region;(f)"Vidarbha region" or "Vidarbha region of the State of Bombay" means the territories comprising the districts of Buldana, Akola, Amravati, Yeotmal, Wardha, Nagpur, Bhandara and Chanda transferred to the State of Bombay under Clause (c) of sub-section (1) of Section 8 of the States Reorganisation Act, 1956 (37 of 1956).(2)Words and expressions used, but not defined, in this Order shall have the meanings respectively assigned to them in the Act.
