(6)"land-revenue" includes assigned land-revenue and any sum payable in respect of land, by way of quit-rent or of commutation for service, to the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or to a person to whom the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]has assigned the right to receive the payment;
