Section 2 in The Bihar and Orissa Places of Pilgrimage Act, 1920
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context-(1)"licensed house" means a house in respect of which a licence for the accommodation of pilgrims has been granted under this Act and is in force;(2)[ "Magistrate" means an Executive Magistrate empowered by the State Government in that behalf to perform the functions of a Magistrate under this Act;] [Substituted vide Orissa Act. No. 13 of 1991.](3)"owner" means the Person entitled to the immediate possession of any houses and includes the person who has obtained a licence in respect of any house;(4)"pilgrim" includes a person who visits a place of pilgrimage with the object, among others, of performing such rites as are usually performed by pilgrims;(5)"prescribed" means prescribed by rules made by the Provincial Government under this Act.Licensed houses
