Section 2 in The Orissa Public Demands Recovery Act, 1962
2. Definitions.
- In this, Act, unless the context otherwise requires-(a)"arrear" shall include the whole or part of an instalment, if any, in respect of a public demand which is not paid on or before the due date for payment of such instalment;(b)"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;(c)"certificate-holder" means the Government or person in whose favour a certificate has been filed under the Act, and includes any person whose name is substituted or added as creditor by the Certificate Officer;(d)"Certificate Officer" means a Collector, a Sub-divisional Officer, and any officer appointed by a Collector, with the sanction of the Revenue Divisional Commissioner, to perform the functions of a Certificate Officer under this Act;(e)"movable property" includes growing crops;(f)"prescribed" means prescribed by rules made under this Act;(g)"public demand" means any arrear or money specified 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 Chapter II;(h)"Revenue Divisional Commissioner" means the Revenue Divisional Commissioner appointed under the Orissa Revenue Divisional Commissioners Act, 1957 (Orissa Act 19 of 1957); and(i)"rules" and "forms" means the rules and forms contained Schedule II or made under Section 47.Chapter-II Filing, service and affect of certificates and hearing of objections thereto
