Section 2(c) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(c)"Estate" means any area -(i)for which a separate record-of-rights has been made; or(ii)which has been separately assessed to land revenue, or would have been so assessed if the land revenue had not been released, compounded for or redeemed; or(iii)which the State Government may, by general rule or special order, declare to be an estate;
