Section 3 in Bengal Public Demands Recovery Act, 1913
3. Definitions
. In this Act, unless there is anything repugnant in the subject or context,(al)"Calcutta" means the area comprised within the local limits for the time being of the ordinary original civil jurisdiction of the High Court at Calcutta;(1)"Certificate-debtor" means the person named as debtor in a certificate filed under this Act, and includes any person whose name is substituted or added as debtor by the Certificate Officer;(2)"Certificate-holder" means the Government or person in whose favour a certificate has been filed under this Act, and includes any person whose name is substituted or added as creditor by the Certificate Officer;(3)"Certificate Officer" means a Collector, a Sub-divisional Officer, and any officer, appointed by a Collector, with the sanction of the Commissioner to perform the functions of a Certificate Officer under this Act;(3a)"Collector" means the chief officer-in-charge of the revenue administration of a district and includes an Additional District Magistrate appointed under sub-section (2) of section 10 of the Code of Criminal Procedure, 1898 (Act No. 5 of 1898);Explanation. For the purposes of this Act, the district of 24-Parganas shall be deemed to include Calcutta;(4)"movable property" includes growing crops;(5)"prescribed" means prescribed by rules;(6)"public demand" means any arrear or money mentioned or referred to in Schedule I, and includes any interest which may, by law, be chargeable thereon up to the date on which a certificate is signed under Part II; and(7)"rules" means rules and forms contained in Schedule II or made under section 39.
