Section 2 in The United Provinces Estates Act, 1920
2. Interpretation clause.
- In this Act, unless there is something repugnant in the subject or context,-(1)"attest" with its grammatical variations, when used with reference to any non-testamentary instrument, means to sign such instrument as a witness in the presence of the executant after having seen the executant sign the same or after having received from the executant a personal acknowledgment of his signature to the same.Explanation I. - When attestation by more than one witness is required it is not necessary that more than one of such witnesses shall be present at the same time.Explanation II. - No particular form of attestation is required.(2)"competent to contract" means competent to contract within the meaning of section 11 of the Indian Contract Act, 1872.(3)"estate holder" means a person to whom, any "estate" or immovable property to which, the provisions of Part I are applicable.(4)"minor" means a person who has not attained his majority under the provisions of Indian Majority Act, 1875.(5)"separate right" used with reference to immovable property means the right possessed by an owner who is exclusively entitled to the whole of such property or to a specific share or portion thereof.Explanation. - The interest of a member of a Hindu joint family in coparcenary property is not a separate right.(6)"settled estates" means immovable property for the time being subject to the provisions of Part II by virtue of a declaration made under section 27.(7)words expressing relationship denote only legitimate relationship, but apply to children in the womb who are born alive.
