Section 13(2) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(2)The officer to whom a report is made under sub-section (1) shall on receipt of such report and after making such further enquiry as he may deem necessary forward it with his comments to the District Agriculture Officer for onward transmission to the State Government.Explanation. - For the purpose of this section,-(a)"Patel" means a person appointed as Patel under Section 222 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(b)"Patwari" means a person appointed as Patwari under Section 104 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959);(c)"Sarpanch" means a Sarpanch of a Gram Panchayat.
