In this Act, unless there is something repugnant in the subject or context,-- (1) "district" includes a presidency-town; (2) "Collector" means the chief officer in charge of the land-revenue administration of a district; and (3) "defaulter" means a person from whom an arrear of land-revenue, or a sum recoverable as an arrear of land-revenue, is due, and includes a person who is responsible as surety for the payment of any such arrear or sum.Open in Lexace · Ask the AI about this section
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