Section 3 in Bihar and Orissa Public Demands Recovery Act, 1914
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(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;(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 upto 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 48.Part-II Filing, Service and Effect of Certificates, and Hearing of Objections thereto
