Section 42 in The West Bengal Non-Agricultural Tenancy Act, 1949
42. Interpretation. -
In this Chapter-(a)"Revenue Officer" includes any officer whom the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint to discharge all or any of the functions of a Revenue Officer under that Chapter;(b)the term "settlement of land-revenue" includes a settlement of rent in an estate or tenure which belongs to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
