- In this Act unless there is anything repugnant in the subject or context,-(i)"Appeal" includes a cross-objection ;(ii)"Collector" includes any officer, not below the rank of a Deputy Collector, appointed by the Collector, with the previous sanction of the Chief Controlling Revenue Authority, to perform the functions of a Collector under this Act;(iii)"Revenue" means land revenue, as recorded in the Collector's register, and does not include cesses of any kind ;(iv)"Suit" includes a first or second appeal from a decree in a suit and also a Letters Patent Appeal.
