Section 57T in Jharkhand Co-operative Societies Act, 2008
57T. Interpretation.
- In this Chapter, unless there is anything repugnant in the subject or context -(a)"Collector" includes an officer appointed by the State Government to discharge any of the functions of a Collector under this Chapter;(b)"defaulter" means a person(including his legal representative if he is dead) from whom any such debt or outstanding demand as is referred to in section 57A, is recoverable; and(c)"holding" means any land used for agricultural or horticultural purposes,
