- ["District Officer" means the Collector of the District. [* * *] [Substituted by Hyderabad Act No. 37 of 1952.]];[* * *] [The definition of 'Superintendent of Police' was omitted by A. O., 1956.];"head of a household" means the occupier of a house and of the land and buildings appertaining thereto;"house" includes the land and the buildings appertaining thereto;"near legitimate relation" means in the case of the head of a household, his legitimate direct descendant or of his father or mother or paternal grandfather or paternal grandmother, and in the case of a servant of a head of a household his legitimate direct descendant or of his father or mother;"orphan" means a child whose legitimate or illegitimate parents or grandparents are not alive; "waif' means a child under the age of 16 years, whose parents or grandparents are not known or not found and whose other relatives does not accept the responsibility for its maintenance;"registered child" means a child registered under section 6 or 8;"Inspector" means an Inspector or Inspectress appointed under section 10:"Assistant Inspector" means a person appointed under section 10 to assist an Inspector or Inspectress.
