Section 2 in Rajasthan Public Demands Recovery Act, 1952
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context:-(1)"certificate" means a certificate filed under this Act:(2)[ "defaulter" means a person named in a certificate to be the person from whom any public demand is due, whether such demand is due from him personally or as a legal representative of any other person and includes a person-(i)whose name is subsequently substituted or added as such; and(ii)who is responsible as surety for the payment of any such demand.](3)[x x x] [Omitted vide item No. 27 of the Schedule.](4)"prescribed" means prescribed by rules made under this Act: and(5)"public, demand" means any arrear of money mentioned or referred to in the Schedule to this Act and includes any interest which may by law be chargeable thereon upto the date of the signing of a certificate in respect thereof under section 4.(6)[ "Public undertaking" means a Government company in which not less that fifty per cent of the paid-up share capital is held by the State of Rajasthan and also includes such other institution in which Government has financial interest, as may be specifically, notified in the Official Gazette by the State Government.] [Added by Rajasthan Act 14 of 1982.]Part-II Filling Service and Effect of Certificates and Hearing of Objections thereto
