Section 2 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
2. Definitions.
- In this Act unless the context otherwise requires-(a)"appointed date" in relation to any area means the date appointed in respect of such area by a notification under Sub-section (3) of Section 1;(b)"Bhogra lands" in relation to any Village Office means lands by whatever name described or locally known, whether or not recorded as such in the settlement papers, held as emolument in respect of such office;(c)"Collector" includes any officer, not being below the rank of an Additional District Magistrate appointed by the State Government to perform all or any of the functions of a Collector under this Act;(d)"emolument" in relation to any Village Office means salary, cash payment, commission, use of enjoyment of lands held and all kinds of privileges and benefits in respect of or annexed to such office in lieu of remuneration for the performance of the duty appertaining thereto and includes right to fees or perquisites in money or in kind, whether at fixed times or otherwise as incidental to such office(e)"former State" means a Merged State within the meaning of the States Merger (Governor's Provinces) Order, 1949;(f)"Gountia" includes Gountia with protected status;(g)"Gounti-raiyati land" means land recorded as such in the settlement papers in the merged territories of the former State of Bamra;(h)"Grama Sasan" means the Grama Sasan constituted under the provisions of the Orissa Grama Panchayats Act, 1948 (Orissa Act 15 of 1948);(i)"right of occupancy" shall have the same meaning as has been assigned to it in the Orissa Merged States' (Laws) Act, 1950 (Orissa Act 4 of 1950) in respect of an occupancy tenant;(j)"Village Office" in relation to any of the merged territories specified in Column 1 of the Schedule shall mean the. office shown in Column 2 of the said Schedule in respect of such merged territories; and(k)words and expressions used in this Act but not defined shall have the same meaning as assigned to them in the relevant law, rule, order, usage, settlement, sanad or other grant relating to the Village Offices in the corresponding merged territories.
