Section 2 in 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 the District Magistrate, and includes any Magistrate of the first class specially empowered by the [State] [Substituted by A.L.O.] Government to perform the functions of the Magistrate under this Act;(3)"owner" means the person entitled to the immediate possession of any house, 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 [State] [Substituted by A.L.O.] Government under this Act.Licensed Houses
