- In this Act, unless the context otherwise requires :-(a)"Appellate Authority" means any authority notified by the State Government under Section 9;(b)"Code" means the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959);(c)[ Omitted;] [Omitted by M.P. Act No. 25 of 2005.](d)"Competent Authority" means the authority notified by the State Government under Section 4;(e)"Forest Officer" means such officer as defined in the Indian Forest Act, 1927 (16 of 1927), but who shall not be below the rank of Divisional Forest Officer;(f)"Holding" and "Bhumiswami" shall have same meanings as assigned to them in the Code;(g)"Revenue Officer" means such revenue officer as specified in the Code, but who shall not be below the rank of Sub-Divisional Officer;(h)"Trees" shall have the same meaning as assigned to it in the Indian Forest Act, 1927 (16 of 1927), but shall not include bamboos, palms, brushwood and canes;(i)"Tree-clad area" means the area where there is tree growth and for which a management plan has been prepared under Section 3.
