Section 2 in The Orissa Public Demands Recovery Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires-(1)"Act" means the Orissa Public Demands Recovery Act, 1962 (Act 1 of 1963);(2)"execution" in relation to a certificate means recovery in pursuance of the certificate of public demands which is due;(3)"principal rule" means the rules contained in Schedule II to the Act; and(4)"section" and "Schedule" means respectively section of, and Schedule to the Act.Part-II Requisition for certificatesA. Certificate Officers to whom requisitions should be addressed
