(2)"Estate" - "Estate" includes-(a)any land subject to the payment of land-revenue, either immediately or prospectively, for the discharge of which a separate engagement has been entered into with 3[the Government];(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] [Substituted by A.L.O.] for the amount of revenue so separately assessed upon it as a whole;(c)any land being the property of [the Government] [Substituted by A.L.O.] of which the Board shall have directed the separate entry on the general register hereinafter mentioned [or on any other register prescribed for the purposes by Rule made under this Act] [Added by Bengal Act 2 of 1906.];
