2. Definitions.- In this Act, unless the context otherwise requires,-
(a) " obligation" includes every duty enforceable by law;
(b) " settlement" means an instrument (other than a will or codicil as defined by the Indian Succession Act, 1925 (39 of 1925 )) whereby the destination or devolution of successive interests in movable or immovable property is disposed of or is agreed to be disposed of;
(c) " trust" has the same meaning as in section 3 of the Indian Trusts Act, 1882 (2 of 1882 ), and includes an obligation in the nature of a trust within the meaning of Chapter IX of that Act;
(d) " trustee" includes every person holding property in trust;
(e) all other words and expressions used herein but not defined, and defined in the Indian Contract Act, 1872 (9 of 1872 ), have the meanings respectively assigned to them in that Act.