Section 2(b) in The Orissa Limitation (Recovery of Revenue) Act, 1964
(b)"rent" means any sum payable as rent to the State Government for the use and occupation of lands held for the purposes of cultivation and includes rent payable to the State Government by a person who is a Chandnadar within the meaning of the Orissa Tenancy Act, 1913 (B. and O. Act 2 of 1913).
