Section 2(1) in The Land Records Maintenance Act, 1895
(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, [1908] [Figures substituted for the figures '1877' by Bengal Act 1 of 1939.].
