Section 2 in The Land Acquisition (Orissa Amendment and Validation) Act, 1959
2. Definitions.
- ln this Act unless the context otherwise requires-(1)"Central Act" means the Land Acquisition Act, 1894 (Act 1 of 1894);(2)"Orissa Act" means the Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Re-settlement of Displaced Persons (Land Acquisition) Act, 1948 (Orissa Act 18 of 1948);(3)"Schedule" means the Schedule appended to this Act;(4)the words "Collector" and "Company" shall have the same meanings as have been respectively assigned to them in the Central Act.
