Section 2(34) in The Orissa Land Reforms Act, 1960
(34)word and expression used in this Act but not defined, shall have the same meaning as assigned to them in the Tenancy Acts, Laws, rules, regulations, customs or usages in force in any part of the State of Orissa and the Transfer of Property Act, 1882 (Act 4 of 1882), as the case may be.
