2. Definitions .-In this Act, unless there is something repugnant in the subject or context,-
(1)"district" includes a presidency-town;(2)"Collector" means the chief officer in charge of the land-revenue administration of a district; and(3)"defaulter" means a person from whom an arrear of land-revenue, or a sum recoverable as an arrear of land-revenue, is due, and includes a person who is responsible as surety for the payment of any such arrear or sum.
