Section 2 in Presidency-Towns Insolvency Act, 1909
2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,--
(a)" creditor" includes a decree- holder;(b)" debt" includes a judgment- debt, and" debtor" includes a judgment- debtor; 4(c)" official assignee" includes an acting official assignee 5 and a deputy official assignee, whether parmanent or acting];(d)" prescribed" means prescribed by rules;(e)" property" includes any property over which or the profits of which any person has a disposing power which he may exercise for his own benefit;(f)" rules" means rules made under this Act;(g)" secured creditor" includes a landlord who under any enactment for the time being in force has a charge on land for the rent of that land;
