Section 2 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed date" means the date appointed under sub-section (3) of Section 1;(b)"forest land" mens Government land having growth which are under perpetual lease;(c)"Industrial lease" means a lease of forest land for supply of forest produce as raw material to an industry;(d)"lessee" means the holder of a perpetual lease;(e)"perpetual lease" means lease of forest land for a period of 30 years or more but does not include an industrial lease;(f)the words and expressions used but not defined in this Act, and defined in the Indian Forests Act, 1927 (No. 16 of 1927), shall have the meaning respectively assigned to them in that Act.
