Section 2 in The M.P. Temporary Postponement of Execution of Decrees Act, 1958
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Agriculturist" means a person who holds land tor agricultural purposes and who earns his livelihood wholly or mainly from agriculture;(b)"Civil Court" includes a Court of Small Causes;(c)"Decree for money " means a decree for payment of money passed by Civil Court, a Panchayat or a Nyaya Panchayat;(d)"Notification" means a notification issued under Section 3 of this Act.
