Section 2 in The Orissa Fertilizers Loans Rules, 1965
2.
In these rules, unless there is anything repugnant to the subject or context-(a)"Collector" includes an Additional District Magistrate;(b)"distress" includes suffering caused on account of drought, flood, cyclone, fire, earthquake, famine, scarcity or other calamity;(c)"Fertilizer" means chemical fertilizers;(d)"Form" means a form appended to these rules;(e)"immovable property" means agricultural lands, house sites' houses and buildings;(f)"Tahasildar" includes an Additional Tahasildar,(g)all words and expressions used in these rules and not defined herein shall have the same meaning as are respectively assigned to them in the Agriculturists Loans Act, 1884 (XII of 1884).
