Section 2(1) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"Code" means the Bombay Land Revenue Code, 1879;(aa)[ "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;] [Clause (aa) was inserted by Bombay 38 of 1953, section 3 and Second Schedule.](b)"estate" means a village or a part thereof specified in this Schedule, and held under a kowl];(c)"estate-holder' means a holder of an estate and includes any person lawfully holding under or through him;(d)"kowl" means a lease, a farm or an agreement under which an estate is held from the State Government;(e)"permanent holder" means a sutidar, a shilotridar, a peasant proprietor or a holder who was in possession of the land in an estate before the grant of the kowl and whose rights have not been acquired by the estate-holder or who permanently holds any !and or payment of assessment to the estate-holder;(f)"Schedule" means the Schedule appended to this Act.
