Section 2 in The Bengal Land Records Maintenance Act, 1895
2. Interpretation clause.
(1)In this Act all words and expressions defined in the Bengal Tenancy Act, 1885, shall have the meanings attributed to them, respectively, in that Act, and the word "addition" shall have the meaning attributed to it in the [Indian Registration Act, 1877] [Act 3 of 1887 repealed and re-enacted by Act 16 of 1908. This reference is to be construed as a reference to clause (1) of Section 2 of the latter Act, vide the General Causes Act, 1897, Section 8.].(2)By the term "record-of-rights" shall be understood the settlement record of tenant-rights called the khatian or such new editions of such record as may be prepared under Rules made under this Act, or such other corresponding record of tenant-rights as may be declared by the [Board of Revenue] [See B. & O. Act 1 of 1913.] to form the record-of-rights for any District or part of a District. A record-of-rights includes entries duly made in a Register of Mutations.
