Section 2 in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the day appointed under sub-section (2) of section 1;(b)"daughter" means a legitimate daughter;(c)"Estate Manager" means the Estate Manager appointed as such by the State Government under section 5;(d)"late Nawab Bahadur" means the late Nawab Bahadur Wasif Ali Mirza;(e)"notification" means a notification published in the Official Gazette;(ee)[ "premises" means any land or building or part of a building, and includes-] [Clause (ee) inserted by W.B. Act 11 of 1996.](a)the garden, ground and out-house, if any, appertaining to such building or part of a building, and(b)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;(f)"prescribed" means prescribed by rules made under this Act;(g)"properties of the Murshidabad Estate" means the properties, movable and immovable, regereed to in the Schedule annexed to the Murshidabad Estate (Trust) Act, 1963 as vested in the Official Trustee for West Bengal, and as held in trust by him or his successor immediately before the appointed day, under that Act, and includes the funds of the Murshidabad Estate and the income from the properties of the said Estate which may be in his possession, custody or control immediately before the appointed day;(h)"son" means a legitimate son;(i)[ "unauthorised occupation"] [Clause (i) inserted by W.B. Act 11 of 1996.], in relation to any premises or other immovable properties, means the occupation by any person of the premises or other immovable properties without authority for such occupation, and includes the continuance in occupation by any person of the premises or other immovable properties after the authority (whether by way of grant or any other mode of transfer) under which he was allowed to occupy the premises or other immovable properties has expired or has been determined for any reason whatsoever.
