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State of Madhya Pradesh - Section

Section 2 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

2. Definitions.

- In these rules, unless the context otherwise requires :-
(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);
(b)"Block" means a shooting block into which forests of a division are divided under Rule 19;
(c)"Chairman" means Chairman of the Board;
(d)"Form" means a form appended to these rules;
(f)"Resident of India" means a citizen of India or a foreigner who has been continuously residing in India for a period of at least 5 years or who has come to India on a specific assignment of the Central or State Government or a Central Government Undertaking and is not a casual tourist;
(g)"Schedule" means a schedule appended to the Act;
(h)"Section" means a section of the Act.