Section 2 in The Administration of Orissa States Orders, 1948
2. Interpretation.
(a)In this Order, unless there is anything repugnant in the subject or context :(1)'District' and Sub-division' means respectively 'Revenue District' and 'Sub-division' formed under paragraph 3.(2)'Commissioner' means in respect of the states of Athmalik, Bamra, Bonai, Dhenkanal, Gangnur, Hindol Keonjhar, Kalahandi, Pal-Lahara, Patna, Rairekhol, Sonepur, and Talcher, the Commissioner, Northern Division and in respect of States of Athgarh, Baramba, Boudh, Daspaila, Khandapara, Nayagath, Narsingpur, Nilgiri, Ranpur and Tigiria, "the Revenue Commissioner Orissa."(3)'Orissa states' means the states of Athgath Athamalik, Bamra, Baramba, Bonai, Boudh, Daspala, Dhenkanal, Gangpur, Hindol, Khandpara, Keonjhar, Kalahandi, Nayagarh, Narsingpur, Nilgiri, Pal-Lahara, Patna, Ranpur, Rairakhoi, Sonepur, Talcher, Tigiria.(4)'Provincial Government' means the Government of the Province of Orissa.(b)The Orissa General Clauses Act, 1937 (Orissa Act I of 1937), applies for the interpretation of this Order as it applies for the interpretation of an Orissa Act.
