Section 2 in Pondicherry Revenue Recovery Act, 1970
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)" Collector " means the Secretary to Government Revenue, Finance, and Planning Department, Pondicherry and includes the Deputy Collector (Revenue), Pondicherry for Pondicherry region, and the Administrators, Karaikal, Mahe and Yanam in their respective regions; [and any officer whom the Government may, by notification in the Official Gazette, appoint to perform the functions of a Collector under this Act.] [Inserted vide No. 273/Leg./88-LLD dated 19-5-1988.](b)" Fasli Year " means the year commencing from the 1st July of every year and ending with the 30th June of next year ;(c)" Government " means the Administrator of the Union territory appointed by the President under article 239 of the Constitution ;(d)" revenue " in relation to land includes all dues payable to Government whether under the provisions of any law for the time being in force or under any agreement in respect of such land ;(e)" sales officer " means any officer appointed by the Government to hold sales under the provisions of this Act ;(f)" Union territory " means the Union territory of Pondicherry.
