Section 3 in The Maharashtra Revenue Jurisdiction Act, 1876
3. Interpretation clause.
- In this Act, unless there be something repugnant in the subject or context,-"land" included the sites of villages, towns and cities; it also includes trees, growing crops and grass, fruit upon, and juice in trees, rights-of way, ferries, fisheries and all other benefits to arise out of land, and things attached to the earth or permanently fastened to things attached to the earth;"land-revenue" means all sums and payments in money or in kind, received or claimable by or on behalf [of the [Government] [The words 'of the Crown' were substituted for the words 'of Government' by the Adaptation of Indian Laws Order in Council.] ] from any person on account of any land held by vested in him, and any cess or rate authorized [by the [State] [The words 'by the Provincial Government' were substituted for the words 'by Government' by the Adaptation of Indian Laws Order in Council.] Government] under the provisions of any law for the time being in force;"Revenue officer" means any officer employed in or about the business of the land revenue, or of the surveys, assessment, accounts or records connected therewith.
