- In this Act, unless there is anything repugnant in the subject or context-(a)"Government ward" shall mean any person of whose property, or of whose person and property, the Court of Wards may, for the time being, have the superintendence under this Act;(b)"Land-holder" shall mean,(i)in the case of minors and persons adjudged by a competent Civil Court to be of unsound mind and incapable of managing their affairs, a holder as define in, the Bombay Land Revenue Code, 1879; and(ii)[ in all other cases, a zamindar, jagirdar, saranjamdar, inamdar, talukadar, malek and a knot and any person not herein before specified who is interested in land and whom the [ [State] [The paragraph was substituted by Section 2(a) of the Bombay Court of Words (Amendment) Act, 1913 (Bombay 2 of 1913).] Government] has declared on account of the extent and value of his interests to be a land-holder for the purposes of this Act]:Provided that no person who permanently resides, or carries on business, or personally works for gain in [the Greater Bombay] [These words were substituted for the words 'the City of Bombay' by Bombay 17 of 1945, Section 9, Schedule E, read with Bombay 52 of 1947, Section 2, proviso.] shall be deemed or declared to be a land-holder for the purposes of this Act;(bb)[ "pension-holder" shall mean a person lawfully entitled to the whole or a part of a pension or cash-allowance granted or continued by Government on political considerations or of a hereditary pension or cash allowance;] [This clause was inserted by Section 2(b) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).](c)"District Court" shall include the Court of an Assistant Judge invested under section 19 of the [Bombay Civil Courts Act, 1869] [See Supra.], with all the powers of a District Judge; and(d)"minor" shall mean a person who, under the provisions of the [Indian Majority Act, 1875] [Central Acts.], is to be deemed not to have attained his majority.
