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[Cites 0, Cited by 7] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(4) in Bengal Tenancy Act, 1885

(4)"estate" means land included under one entry in any of the general registers of revenue-paying lands and revenue-free lands, prepared and maintained under the law for the time being in force by the Collector of a district, and includes Government khas mahalsand revenue-free lands not entered in any register;