Section 2 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
2. Definitions.
- In this Act unless the context otherwise requires-(a)Agent means an agent appointed under Section 8;(b)Government means the State Government of Orissa;(c)[ Grama Panchayat means a Grama Panchayat constituted under the Orissa Grama Panchayat Act, 1964 (Orissa Act 1 of 1965);] [Substituted by the Orissa Kendu Leaves (Control of Trade) (Amendment) Act 6 of 1969.](d)Grower of Kendu leaves means any person who owns lands under a lease or otherwise;(e)[ Samiti means a Samiti constituted under the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960) ;] [Substituted by the Orissa Kendu Leaves (Control of Trade) (Amendment) Act 6 of 1969.](f)Prescribed means prescribed by Rules under this Act;(g)Permit means a permit issued under Section 3; [* * *] [Omitted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).][(g-1) Registered grower means a permit grower of Kendu leaves who has registered himself under Section 9] [Inserted by Orissa Kendu Leaves, (Control of Trade) (Amendment) Act 6 of 1969.];(h)Unit means a unit constituted under Section 5 Substituted [; and] [vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).](i)[ Zilla Parishad means a Zilla Parishad constituted under the Orissa Zilla Parishad Act, 1991.] [Inserted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).]
