Section 2 in Telangana Jagirdars Debt Settlement Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"award" means an award made under the provisions of this Act;(b)"Board" means a Board constituted under section 4 for the settlement of debts;(c)"Collector" means the chief officer in charge of the revenue administration of a district and includes any officer appointed as Collector under this Act;(d)"Co-operative Society" means a Society registered [or deemed to be registered] [The words 'or deemed to be registered' were inserted by the Andhra Pradesh Adaptation of Laws Order, 1957.] under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Substituted for the short title 'the Hyderabad Co-operative Societies Act, 1952' by A.P. Act IX of 1961 and the said Act XVI of 1952 was repealed by the Telangana Co-operative Societies Act, 1964 (Act 7 of 1964).] (Act XVI of 1952).;(e)"debt" means any liability in cash or kind, whether secured or unsecured, due from a Jagirdar, whether payable under a decree or order of any Civil Court or otherwise and "debtor" shall be construed accordingly;(f)"Jagirdar" includes a Guzarayab and a Hissedar as defined in clauses (c) and (e) respectively of section 2 of [the Telangana (Abolition of Jagirs) Regulation, 1358 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Regulation 69 of 1358 F).;(g)"local authority" means a Municipal Committee, a District Board or other authority legally entitled to or entrusted by Government with control or management of a municipal or local fund;(h)"prescribed" means prescribed by rules;(i)"rule" means rule made under this Act;(j)"scheduled bank" means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934;(k)words and expressions used in this Act but not defined, have the meanings assigned to them in the Code of Civil Procedure, 1908 (Central Act 5 of 1908), or [the Telangana Land Revenue Act, 1317 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act VIII of 1317 F), as the case may be.
