actor

a : something done by a person in accordance with his or her free will a tortious act — see also actus reus

b : a decision or determination of a sovereign, a legislative council, or a court of justice — compare bill 1

a : the formal product of a legislative body : the formally declared will of a legislature the final requirement of which is usually the signature of the proper executive officer : statute an act of Congress in furtherance of the purposes…of that act —U.S. Code

b : a decision or determination of a sovereign, a legislative council, or a court of justice — compare bill 1

: a formal record of something done or transacted given as my free act and deed

: to carry into effect a determination of the will : take action

: to discharge the duties of a specified office or post : perform a specified function —used with a prepositional phrase declaring what officer shall then act as President —U.S. Constitution art. II

: to give a decision or award (as by vote of a deliberative body or by judicial decree) —often used with on adjourned with several important matters still not acted on