Section 2 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
2. Definitions.
- In this Act unless there is,anything repugnant in the subject or context, -(a)"Collector" means the Collector of a district or any other officer appointed by the State Government to discharge any of the functions of a Collector under this Act;(b)"decree" includes a certificate signed under the Bihar and Orissa Public Demands Recovery Act, 1914;(c)the expressions "holding", "landlord" and "raiyat" have the meaning assigned to them by the Bihar Tenancy Act, 1885; and(d)"prescribed" means prescribed by Rules made under this Act.
