Section 2 — Definitions.

Definitions.—In this Act, unless the context otherwise requires,— (a) “applicant” includes— (i) a petitioner; (ii) any person from or through whom an applicant derives his right to apply; (iii) any person whose estate is represented by the applicant as executor, administrator or other representative; (b) “application” includes a petition; (c) “bill of exchange” includes a hundi and a cheque; (d) “bond” includes any instrument whereby a person obliges himself to pay money to another, on condition that the obligation shall be void if a specified act is performed, or is not performed, as the case may be; (e) “defendant” includes— (i) any person from or through whom a defendant derives his liability to be sued; (ii) any person whose estate is represented by the defendant as executor, administrator or other representative; (f) “easement” includes a right not arising from contract, by which one person is entitled to remove and appropriate for his own profit any part of the soil belonging to another or anything growing in, or attached to, or subsisting upon, the land of another; (g) “foreign country” means any country other than India; (h) “good faith”—nothing shall be deemed to be done in good faith which is not done with due care and attention; (i) “plaintiff” includes— (i) any person from or through whom a plaintiff derives his right to sue; (ii) any person whose estate is represented by the plaintiff as executor, administrator or other representative;

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