Section 1 in The Bengal Land-Revenue Sales Act, 1868
1. Interpretation.
- In this Act, and in Act 11 of 1859 (to improve the law relating to sales of land for arrears of revenue in the Lower Provinces under the Bengal Presidency), the words in this section mentioned shall have the meanings therein attributed to them respectively-the word "proprietor" includes any tenant by whom any estate or tenure is held directly under [the Government:] [Substituted by ALO for the words 'the Crown'.]the word "revenue" includes every sum annually payable to Government by the proprietor of any estate or tenure in respect thereof, and every sum payable to Government in respect of takavi, or of any money advance by Government to proprietors of land for making or repairing embankments reservoirs or watercourses, or other improvements on the land held by them:the word "estate" means any land or share in land subject to the payment to Government of an annual sum in respect of which the name of a proprietor is entered on the register known as the general register of all revenue-paying estates, or in respect of which a separate account may, in pursuance of Section 10 or Section 11 of the said Act 11 of 1859, have been opened:The word "tenure" includes all interests in land, whether rent-paying or lakhiraj (other than estates as above defined), and all fisheries, which by the terms of the grants creating the same or by the custom of the country, are transferable, whether such tenures are resumable or not, and whether the right of selling or bringing them to sale for an arrear of rent may or may not have been specially reserved by stipulation in any instrument:the "jurisdiction" of a Collector means the district to which such Collector is appointed, or throughout which any officer vested with the powers of a Collector is authorized to exercise such powers:the word "Collector" includes any person vested with the powers of a Collector.[* * * *] [The remainder of Section 1, repealed by Bengal Act 7 of 1880.]
