Section 2 in The Orissa Limitation (Recovery of Revenue) Act, 1964
2. Definitions.
- In this Act unless the context otherwise requires -(a)"land-revenue" means all sums assessed as land-revenue by whatever name designated or locally known and payable to the State Government;(b)"rent" means any sum payable as rent to the State Government for the use and occupation of lands held for the purposes of cultivation and includes rent payable to the State Government by a person who is a Chandnadar within the meaning of the Orissa Tenancy Act, 1913 (B. and O. Act 2 of 1913).
