Section 2 in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agreement" shall include any contract, licence, bond, deed or other document, whereby the State Government agrees to sell or supply any forest produce to any person or to permit any forest produce to be collected and removed by any person for consideration, for a long term period, on terms and conditions specified in such document;(b)"forest-produce" shall have the meaning assigned to it in the Indian Forest Act, 1927 (No. 16 of 1927) in its application to the State of Madhya Pradesh;(c)"long term period" means any period exceeding twelve months;(d)"purchaser" means any person, including any company or association or body of individuals, whether incorporated or not, who purchases or is supplied or obtains any forest produce from the State Government under any agreement.
