Section 2(q) in The Orissa Estates Abolition Act, 1951
(q)all words and expressions used in this Act, but not defined in if shall have with reference to any part of the State of Orissa, the same meaning as defined in the Tenancy Laws and Rules for the time being in force and in the absence of written laws and rules, as recognised in the custom for the time being obtaining in that part of the State of Orissa.
