Section 2 in Presidency-towns Insolvency Act, 1909
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"creditor" includes a decree-holder;(b)"debt" includes a judgment-debt, and "debtor" includes a judgment-debtor;[* * * *] [Clause (bb) and (bbb), inserted by Act 9 of 1926, and omitted by the A.O. 1948](c)"official assignee" includes an acting official assignee [and a deputy official assignee, whether permanent or acting] [Inserted by Act 10 of 1930, s.2 ];(d)"prescribed" means prescribed by rules;(e)"property" includes any property over which or the profits of which any person has a disposing power which he may exercise for his own benefit;(f)"rules" means rules made under this Act;(g)"secured creditor" includes a landlord who under any enactment for the time being in force has a charge on land for the rent of that land;(h)"the Court" means the Court exercising jurisdiction under this Act; and(i)"transfer of property" includes a transfer of any interest therein and any charge created thereon;(j)[ "States" means all the territories [which immediately before the 1st November, 1956, were comprised] [Clause(j) inserted by the A.O. 1950] within Part A States and Part C States.]
