Section 2 in The Orissa Survey and Settlement Act, 1958
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"Agricultural year" means the year as specified in the Tenancy Laws in force or in the absence of any such laws, as may be prescribed by the Government in respect of different districts or localities according to local customs or usage;(2)[ "Assistant Settlement Officer" means any officer appointed as such by the Board of Revenue; [Substituted vide Orissa Act No. 7 of 1962.](3)"Chief Survey Officer" means any officer appointed as such by Government and includes an Additional Chief Survey Officer appointed by Government;](4)"Government" means the State Government of Orissa;(5)"Landlord" means a persons immediately under whom [a tenant holds land] [Substituted vide Orissa Act No. 7 of 1962.] and includes the Government;(6)"Prescribed" means prescribed by rules made under this Act;(7)[ "Record-of-Rights" means the record-of-rights prepared under this Act;] [Substituted vide Orissa Act No. 7 of 1962.](8)"Rent" means whatever is lawfully payable or deliverable in cash or in kind or partly in cash and partly in kind by a tenant to his landlord on account of the use or occupation of the land held by him. It shall also include money recoverable under any enactment for the time being in force as if it were rent;(9)"Revenue Court" means any Court (other than Civil Court) having jurisdiction under this act to entertain suits or other proceedings;(10)[ "Settlement Officer" means any Officer appointed as such by Government and includes an Additional Settlement Officer appointed by Government;] [Substituted vide Orissa Act No. 7 of 1962.](11)"Survey" includes all or any of the operations incidental to the determination, measurement and record or a boundary or boundaries or any part of a boundary and includes a re-survey;(12)"Survey mark" means any mark or object erected, made, employed or specified by a Survey Officer to indicate or determine or assist in determining the position or level of any point or points;(13)"Survey Officer" means any person appointed to be a Survey Officer under Section 4;[(13-a) "Tenant" means a person who holds land under another person and is or, but for a special contract would be liable to pay rent for that land to that person; [Substituted vide Orissa Act No. 7 of 1962.](14)"Village" means any tract of land which has been recognised as a village in the revenue records or which the Board of Revenue may, from time to time, declare to be a village;](15)Words and expressions used in this Act but not defined shall have the same meaning as assigned to them in the Tenancy Act or laws, Rules, Regulations, custom or usage in force in any part of the State of Orissa.Chapter-II Survey
