Section 2(1) in The Orissa Prevention of Land Encroachment Rules, 1985
(1)In these rules unless the context otherwise requires(a)"Act" means the Orissa Prevention of Land Encroachment Act, 1972;(b)"Encroacher" means a person who unauthorisedly -(i)occupies any land as defined under Clause (d), or(ii)obstructs by dumping earth or any other materials, rubbish or filth on it, or(iii)puts any fence around it, or(iv)takes up any construction or cultivation on it -(c)"Form" means a form appended to these rules;(d)"Land" means any land declared to be the property of Government under Section 2;(e)"Revenue Inspector" means the officer-in-charge of a Revenue Circle under a Tahasil;(f)"Section" means a section of the Act;(g)"Urban Area" means the area constituted into a Municipality or Notified Area under the Orissa Municipal Act, 1950;(h)Words and expressions used in these rules and not specifically defined therein shall have the same meaning as are respectively assigned to them in the Act.
