Section 4 in The Rajasthan Court of Wards Act, 1951
4. Definitions.
- In this Act, unless there be something repugnant in the subject or context-(i)"estate" means any land or interest in land held by a person under a State grant, including any other properties held by such grantee:(ii)"Government" means the Government of Rajasthan;(iii)"minor" means a person who, under section 3 of the Indian Majority Act. 1875, has not attained his majority:(iv)"landholder" means a person holding an estate;(v)"prescribed" means prescribed by this Act or the rules made thereunder;(vi)"state grant" means a grant of land or an interest therein made by the Ruler or the Government of a covenanting State or recognised or declared by Government as having been so made;(vii)"ward" means a disqualified landholder whose person or estate or any part of whose estate is under the superintendence of the Court of Wards or a land holder in regard to whose estate a declaration has been made under section 10.
