Section 2 in The Orissa Land Reforms (General) Rules, 1965
2. Definitions.
- In these Rules, unless the context otherwise requires-(a)"Act" means the Orissa Land Reforms Act, 1960 (16 of 1960);(b)"Form" means a form set out in the appendix to these Rules;(c)"Schedule" means a schedule appended to these Rules;(d)"Section" means a Section of the Act;(e)"Tahasildar" includes an Additional Tahasildar;(f)"Village" shall have the same meaning as assigned to it in the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959);(g)all words and expressions used in these Rules but not defined therein shall have the same meaning as are respectively assigned to them in the Act.
