Section 2(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(1)[ [X X x] [Omitted & Substituted by M.P. Act No. 13 ot 1974 (w.e.f. 7-3-1974.)](m)[x x x](n)[x x x](o)"surplus land" means land which is declared to be surplus land under the provisions of this Act;(p)words and expressions used but not defined in this Act, and defined in the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959), shall have the meaning respectively assigned to them in that Code.
