Section 1 in The Bengal Land-Revenue Sales Act, 1868
1. Interpretation.
- In this Act, and in [the Bengal Land-revenue Sales Act, 1859,] [Words and figures substituted for the words, figures and brackets 'Act 11 of 1859 (to Improve the law relating to sales of land for arrears of revenue in the Lower Provinces under the Bengal Presidency,)' by Bengal Act 1 of 1939.] the words in this section mentioned shall have the meanings therein attributed to them, respectively -the word "proprietor" includes any tenant by whom any estate or tenure is held directly [under the Government] [Words 'under the Crown' first substituted for the words 'under Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, thereafter, the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]:the word "revenue" includes every sum annually payable to Government by the proprietor of any estate or tenure in respect thereof, and every sum payable to Government in respect of takavi, or of any money advanced by Government to proprietor of land for making or repairing embankments, reservoirs or water courses, or other improvements on the land held by them :the word "estate" means any land or share in land subject to the payment to Government of annual sum in respect of which the name of a proprietor is entered on the register known as the general register of all revenue-paying estates, or in respect of which a separate account may, in pursuance of section 10 or section 11 of the said Act 11 of 1859, have been opened :the word "tenure" includes all interests in land, whether rent-paying or lakhiraj (other than estates as above defined), and all fisheries, which, by the terms of the grants creating the same or by the custom of the country, are transferable, whether such tenures are resumable or not, and whether the right of selling or bringing them to sale for an arrear of rent may not have been specially reserved by stipulation in any instrument :the "jurisdiction" of a Collector means the district to which such Collector is appointed, or throughout which any officer vested with the powers of a Collector is authorized to exercise such powers :the word "Collector" includes any person vested with the powers of a Collector.[* * * * *] [The remainder of Section 1, repealed by Bengal Act 7 of 1880.]
