Section 2 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
2. Definitions.
In this Act, unless the context otherwise requires:—(a)"agent" means an agent appointed under Section 4;(b)"Code" means the Maharashtra Land Revenue Code, 1966:(c)"Committee" means an Advisory Committee constituted under sub-section (1) of Section 6 ;(d)"grower of forest produce" means :—(i)in respect of forest produce grown in areas as may, from time to time, be constituted, as reserved or protected forests under the Indian Forest Act, 1927, the State Government; and(ii)in respect of forest produce grown in areas not covered by sub-clause (i)¬—(a)the State Government, where the forest produce is grown on unoccupied land as defined in Clause (41) of Section 2 of the Code;(b)the occupant or a tenant or a Government lessee of the holding or a superior holder, as the case may be, in a unit on which the forest produce grows; and includes every person who, from time to time, claims title to such produce through him;(e)"Forest Produce" means such forest produce as defined under the Indian Forest Act, 1927 as are specified in the Schedule appended to this Act, and the State Government may, from time to time, by notification in the Official Gazette, add to or modify the Schedule in the public interest, and the provisions of sub-section (3) of section 19 is so far as they relate to laying before and modification, as they apply in relation to any-rule made under that Section shall apply in relation to such Notification;(f)"Specified area" means the area specified in the notification under sub-section (3) of Section 1;(g)"tenant" includes—(i)a tenant as defined in sub-section (40) of Section 2 of the Code, and(ii)a tenant as defined in—(a)the Bombay Tenancy and Agricultural Lands Act, 1948, in relation to the Bombay area of the State of Maharashtra;(b)the Hyderabad Tenancy and Agricultural Lands Act, 1950, in relation to the Hyderabad area of the State of Maharashtra ;(c)the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958, in relation to the Vidarbha Region of the State of Maharashtra ;(h)"unit" means a sub-division of a specified area constituted into a unit under Section 3;(h1)"Village Forest Management Committee" means the Joint Forest Management Committee or any such Committee by whatever name called constituted under section 49 of the Maharashtra Village Panchayats Act to manage and protect the reserved forests or protected forests or any part thereof where the rights of the Government to or over any land which has been constituted as a reserved forest or called a protected forest are assigned, by order of the State Government issued in this behalf, under the Indian Forest Act, 1927, in its application to the State of Maharashtra and the rules made thereunder, as a village forest to any village community or the Village Panchayat ;(i)Words and expressions "Government lessee", "holding", "occupant" and "superior holder" shall have the meanings, respectively, assigned to them in the Code;(j)Words and expressions used but not defined in this Act, and defined in the Indian Forest Act, 1927, shall have the meanings, respectively, assigned to them in that Act.
