- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Lok Vaniki Adhiniyam, 2001 (No. 10 of 2001);(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(c)"DFO" means Divisional Forest Officer having territorial jurisdiction;(d)"Enrolment Officer" means the Divisional Forest Officer having territorial jurisdiction;(e)"Forest Ranger" means the Forest Range Officer having territorial jurisdiction;(f)"Gram Sabha" and "Gram Panchayat" shall have the same meaning as assigned to them in Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(g)"Lok Van " means a piece of revenue land handed over to a Gram Panchayat or Gram Sabha as tree-clad area for the purpose of scientific management and for which a management plan has been prepared under the provisions of these rules;(h)"Management Plan" means a scientific plan prepared for a revenue or private tree-clad area under these rules.
