3. Interpretation. - In this Act, unless there is anything repugnant in the subject or context,-
[(aa) "Collector" includes a Deputy Commissioner;](a)the word "Mamlatdar" shall include any Revenue-officer exercising for the time being the powers [of a Mamlatdar, of a Mahalkari, or of a Tahsildar or Naib Tahsildar,] and any other person who may be specially authorized by the [ [(State)] Government] to exercise the powers of a Mamlatdar under this Act; and(b)the words "plaintiff" and "defendant" shall include(i)a pleader duly appointed to act on behalf of such plaintiff or defendant, and(ii)the recognized agent of a plaintiff or defendant as defined in section 37 of the [Code of Civil Procedure.]
