Section 2 in Chakma Autonomous District Council (Village Councils) Act, 2002
2. Definition.
- In this Act, unless the context otherwise requires:(1)"Dajakam" means a work done collectively by villages for the common good,(2)"Dakkerani" means a Village Crier;(3)"Deputy Commissioner" means the Deputy Commissioner of Lawngtlai District;(4)"District" means the Chakma Autonomous District as referred to in the Part III of the Table Appended to Paragraph 20 of the Sixth Schedule to the Constitution of India;(5)"District Council" means the Chakma Autonomous District Council;(6)"Executive Committee" means the Executive Committee of the Chakma Autonomous District Council;(7)"Governor" means the Governor of the State of Mizoram;(8)"Jurimana" means a customary fine imposed by a Village Council for refusal to contribute in the Village's "Dajakam;(9)"Scheduled Tribe or Tribes" means such tribe or tribes as ate specified by the President of India under Article 342(1) of the constitution of India and amended by laws made by the Parliament from time to time in so tar as the specification pertains to the State of Mizoram,(10)"Secretary" means the Secretary of the Village Council;(11)"Village Council" means a Village Council constituted under the provision of this Act;(12)"Voter" means a person who is entitled to vote at an election to the Chakma Autonomous District Council.Chapter-II Establishment of Village Councils
