The Revenue Recovery Act, 1890
2. Definitions.
In this Act, unless there is something repugnant in the subject or context,--
- "district" includes a presidency-town;
- "Collector" means the chief officer in charge of the land-revenue administration of a district; and
- "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.