- In this Act, unless there is anything repugnant in the subject or context,-(a)"Financial Commissioner" includes any person exercising the powers of the Financial Commissioner;(b)"Government" means the Government of the State of [Punjab] [Substituted for the words 'Patiala and East Punjab States Union by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.];(c)"immovable property" includes land, benefits to arise out of land, and things attached to the earth or permanently fastened to anything which is attached to the earth, but does not include growing crops or grass;(d)"land-holder" means a person who possesses any interest in land, whether as proprietor, assignee of the land revenue, lessee of waste lands or otherwise;(e)"minor" means a person who has not, within the meaning of the Patiala Majority Act, 1997, attained his majority;(f)"ward" means any person in respect of whose person, or the whole or any part of whose property, or of whose person and property, the Court of Wards by this Act constituted for the time being has assumed superintendence, but does not include a joint proprietor the superintendence of whose property has been assumed by the Court of Wards under section 8.
