- The following words shall, for the purposes of this Act, have the meanings hereby declared, save where, from the context, a contrary intention appears:-["Collector" means any Revenue Officer in independent charge of a district or portion of a district or specially appointed by the State Government to perform the functions of a Collector under this Act, and includes an Additional Collector.] [Substituted by Act, 24 of 1962.]"District".-"district" means the local area throughout which a Collector authorized to exercise his ordinary functions;"Embankment".-"embankment" includes-every bank, dam, wall and dyke made or used for excluding water from, or for retaining water upon, any land;every sluice, spur, groyne, training-wall or other work annexed to, or portion of, any such embankment;every bank, dam, dyke, wall, groyne or spur made or errected for the protection of any such embankment or of any land from erosion or overflow by or of rivers, tides, waves or waters;and also all buildings intended for purposes of inspection and supervision;"Estate".-"estate" means any land or share in land included under one entry on the general register of revenue-paying lands and of revenue-free lands prepared and maintained by the Collector of a district under the Land Registration Act, 1876 (Ben, Act 7 of 1876), or any similar law for the time being in force;"Land".-"land" includes interests in land and benefits arising out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;"Public embankment".-"public embankment" means an embankment maintained by the [servants] [Substituted by A.O. for 'Officers of Government'.] of the [Government] [Substituted by A.L.O. for 'Crown'.];"Public water-courses".-"public water-course" means a water-course under the charge of the [servant] [Substituted by A.O. for 'Officers of Government'.] of the [Government] [Substituted by A.L.O. for 'Crown'.];"Section".-"section" means a Section of this Act;"Tenure".-"tenure" includes all interests in land which are held permanently at a fixed rental, or which are held rent-free, other than estates as above defined;"The Engineer".-"The Engineer" means a the Engineer in charge of the public embankments of the district, or any part thereof, or any Engineer specially [appointed] [For a list of appointments made under this clause of Section 3, see B.O.R.O.] by the State Government of Bengal to perform the functions of an Engineer under this Act, in respect of any tract of country of any works;"Water-courses".-"water-course" includes a line of drainage, weir, culvert, pipe or other channel whether natural of artificial, for the passage of water;"Zamindar".-"zamindar means all or any of the holders of an estate; and, where two or more zamindars are jointly holders thereof, they shall be jointly and severally liable under this Act.Explanation. - For the purposes of Part VI the State Government shall be deemed to be the zamindar-(a)of every estate of which the zamindari title is not vested else-where than in the [Government] [Substituted by A.L.O. for 'Crown'.];(b)of every estate which is let in farm or held khas under the provisions of Section, 43 of Regulation 8 of 1793 in consequence of the proprietor refusing or omitting to engage for the settlement thereof.
