Section 2 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
2. Definitions. -
In this Act unless there is anything repugnant in the subject or context,-(1)"agricultural land"-(a)when used with reference to a proprietor or tenure-holder, means any land which on the date of the transfer of such land by sale referred to in sub-section (1) of section 4 was comprised in the estate or tenure, as the case may be, of, and held in khas by, the proprietor or tenure-holder who made such transfer; and(b)when used with reference to a raiyat or under-raiyat means a holding or a part of a holding of such raiyat or under-raiyat;(2)"Collector" means the Collector of a district or any other officer appointed by the [State] [Word substituted by the Adaptation of Laws Order, 1950.] Government to discharge the functions of Collector under this Act;(3)"complete usufructuary mortgage" means a transfer of the right of possession in any land for the purpose of securing the payment of the mortgage debt upon the condition that the said debt shall be deemed to be extinguished by the profits arising from the during the period of the mortgage;(4)"prescribed" means prescribed by rules made under this Act;(5)"Proprietor," "tenure-holder," "raiyat", "under-raiyat," "landlord," "estate," "tenure," "holding" and "improvement" have the same meanings as they have in the Bengal Tenancy Act, 1885;(6)references to "proprietor", "tenure-holder," "raiyat," "under-raiyat"; and "transferee" shall be deemed to include references to their successors in interest.
