- In this Act, unless there is anything repugnant in the subject or context.[* * * * *] [This clause was deleted, by the Gujarat Adaptation of Laws (State ahd Concurrent Subjects) Order, 1960.](a)the word "Mamlatdar" shall include any Revenue-officer exercising for the time being the powers [of a Mamlatdar, [or of a Mahalkari] [These words were substituted for the words 'of a Mamlatdar, of a Mukhtyarkar, or of a Mahalkari,' by Bombay 4 of 1958, Section 3 (2) (ii).] and any other person who may be specially authorised by the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order in Council.] Government] to exercise the powers of a Mamlatdar under this Act; and(b)the words "plaintiff and "defendant" shall include.(i)a pleader duly appointed to act on behalf of such plaintiff or defendant, and(ii)the recognised agent of a plaintiff or defendant as defined in Section 37 of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).].
