Section 2 in Sikkim Public Demands Recovery Act, 1988
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context(a)"Certificate-debtor" means the person named as debtor in a Certificate filed under this Act and includes any person whose name is substituted or added as debtor by the Certificate Officer;(b)"Certificate-holder" means the State Government or Corporation or Company owned or controlled by the State Government or any State Government Officer, Officer of the Corporation or Company or any local authority in whose favour a Certificate has been filed under this Act and includes any person whose name is substituted or added as creditor by the Certificate Officer;(c)"Certificate Officer" means the Collector of the District and includes any other officer appointed by State Government, by notification, to perform the functions of a Certificate Officer under this Act;(d)"Moveable property" includes growing crops;(e)"Notification" means a notification published in the Official Gazette;(f)"Public Demand" means any money payable to the State Government or to a department or to any Corporation or Company owned or controlled by the State Government or to any local authority, under any law for the time being in force or under a written agreement with the above authority or institution or instrument or any decree or award of any Court or Authority competent to adjudicate the claims.
