Section 622A in The Orissa Estates Abolition Rules, 1952
622A. For the purposes of these rules, unless, there is anything repugnant in the subject or context-
(i)'The Act' means the Orissa Estates Abolition Act, 1951 as amended.(ii)'The Collector' means the Collector of the district of origin in which the estate vested in Government is situated, or, an Additional District Magistrate having jurisdiction or Sub-divisional Officer within his respective Jurisdiction when duly authorised by the said Collector by an order in writing.A Sub-divisional Officer can authorise payment only, from the Sub-Treasury situated within the Subdivision but a Collector or Additional District Magistrate can authorise payment either from the District Treasury or any of the Sub-Treasuries within the district.(iii)'District Treasury Officer' means the Treasury Officer at the district of origin in which the estate vested in Government is situated.(iv)'Sub-Treasury' means the Treasury subordinate to the District Treasury of the district of origin in which the estate vested in Government is situated.(v)The 'year' means the financial year beginning from 1st April and ending in 31st March,(vi)The term 'Gazetted Officer' means a Gazetted Officer under the Government of Orissa.II-Place of Payment
