Section 2 in The Orissa Survey and Settlement Rules, 1962
2. Definitions.
- In these rules unless the context otherwise requires-(a)"The Act" means the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959);(b)"Form" means a form appended to these rules;(c)"Section" means a section of the Act.(d)[ "Tahasildar" means the Chief Officer-in-charge of revenue administration of a Tahasil and includes an Additional Tahasildar and any other Officer whom the Board of Revenue may appoint to discharge any of the functions of Tahasildar under these rules in any area specified in that behalf.] [Substituted vide Orissa Gazette Extraordinary No. 658/16.4.1964-Notes No. 23960-55/ 64 R/1.4.1964.](e)All words and expressions used in these rules but not defined therein shall have the same meanings as are respectively assigned to them in the Act.
