Section 2 in The Orissa Betterment Charges Act, 1955
2. Definition.
- ln this Regulation unless there is anything repugnant in the subject or context-(a)[ "agriculture" includes making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, raising and harvesting of crops, horticulture, forestry, planting of trees, farming, cattle breeding, dairy farming seed farming, pisciculture, apiculture, sericulture, piggery, poultry farming and such other activities as are generally Carried on by agriculturists, diary farmer, cattle breeders, poultry farmers and other category of persons engaged in similar activities including marketing of agricultural products, their storage and transport, and the acquisition of implements and machinery in connection with any such activity, and 'agricultural purpose' shall be construed accordingly] [Added by Orissa Regulations 1 of 1975.].(aa)[* * *] [Omitted by Orissa Regulation 1 of 2002 vide Orissa Gazette Extraordinary No. 1429 dated 4.9.2002 (Notification No. 11714 dated 4.9.2002).][[(ab)] [Renumbered by Orissa Regulation 1 of 1975.]"Competent authority" means the Collector and includes any other officer or officers appointed by the State Government by notification to preform all or any of the functions of a competent authority under this regulation.](b)[ "Grama Panchayat" and "Grama Sasan" shall respectively mean the Grama Panchayat and Grama Sasan as defined in the Orissa Grama Panchayat Act, 1964] [Substituted by Orissa Regulation 1 of 2002 vide Orissa Gazette Extraordinary No. 1429 dated 4.9.2002 (Notification No. 11714 dated 4.9.2002)].(c)"Immovable property" does no includes standing timber, growing crops or grass;(d)"Prescribed" means prescribed by rules made under this Regulation;[(d-1 )"public financial institution" means - [Added by Orissa Regulation, 1 of 1975.](i)any bank to which he Orissa Co-operative Societies Act, 1962 [Orissa Act 2 of 1963] applies(ii)a banking company within the meaning of the Banking Regulation Act 10 of 1989;(iii)The State Bank of India constituted under the State Bank of India; Act, 23 of 1955;(iv)a Subsidiary Bank within the meaning of the State Bank of India (Subsidiary Bank) Act, 33 of 1959;(v)a corresponding new bank within the meaning of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 5 of 1970;(vi)the Agricultural Refinance Corporation established under the Agricultural Refinance Corporation Act, 1 of 1963;(vii)The Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1 of 1956;(viii)the Agro-Industries Corporation;(ix)any other financial institutions which may be notified by the State Government];(e)[ "Scheduled Areas" and "Scheduled Tribes" shall respectively mean the Scheduled Areas specified in respect of the State of Orissa in the Scheduled Areas (State of Bihar, Gujarat, Madhya Pradesh and Orissa) Order, 1977 and the "Scheduled Tribes" specified in respect of the State of Orissa in the Constitution (Scheduled Tribes) Order, 1950, as modified from time to time] [Substituted by Orissa Regulation, 1 of 1979.];[(e-1:)* * *] [Omitted by Orissa Regulation 1 of 2002 vide Orissa Gazette Extraordinary No. 1429 dated 4.9.2002 (Notification No. 11714 dated 4.9.2002).](f)"Transfer of immovable property" means mortgage with or without possession, lease, sale, gift, exchange or any other dealings with such property not being a testamentary disposition and includes a charge or contract relating to such property.
