Section 2 in The West Bengal Alienation Of Land (Regulation) Act, 1960.
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(1)"alienation" in relation to any land means the transfer, by sale, mortgage, lease, exchange, gift, will or otherwise, of such land;(2)"land" includes buildings or structures thereon and any right therein;(3)"prescribed" means prescribed by rules made by the State Government under this Act.
