- In this Act, unless there be something repugnant in the subject or context,-"the Collector" means the officer-in-charge of the revenue jurisdiction of the district within which the lands which form the subject of a scheme under this Act, or the greater portion of such lands, are situate. If any doubt arises as to whether the greater portion of the lands is situate within one or two or more districts, the Board of Revenue shall decide the point, and such decision shall be final;["Certificate Officer" means a Certificate Officer as defined in clause (2) of Section 4 of the [Public Demand Recovery Act, 1895] [Inserted by Bengal Act 2 of 1902.]; ]"the Commissioner" means the Drainage Commissioners to be appointed under this Act;"estate" means land included under one entry in the general registers of revenue-paying lands and revenue-free lands, prepared and maintained [under the law] [Vide the Land Registration Act, 1876 (Bengal Act 7 of 1876).] for the time being in force by any Collector of a district or a share of interest, in such land;"proprietor" means a person who as owner is solely or jointly in possession of an estate;"tenure" means-(1)a permanent rent-paying interest in land immediately subordinate to that of proprietor and superior to that of raiyat, extending to not less than one hundred standard bighas, affected or to be affected by any works under this Act;(2)a permanent revenue-free or rent-free interest in land affected or to be affected by any works under this Act, when there exists no rent-paying interest in the same land between the proprietary interest in the estate and such revenue-free or rent-free interest;"under-tenure" means-(1)a permanent rent-paying interest in land subordinate to that of a tenure-holder and superior to that of a raiyat, extending to not less than one hundred standard bighas, affected or to be affected by any works under this Act;(2)a revenue-free or rent-free interest in land affected or to be affected by any works under this Act, when there exists a rent-paying interest in the same land between the proprietary interest in the estate and such revenue-free or rent-free interest;Explanation - The term "permanent" is used with reference to the tenure or under-tenure itself, and not with reference to the person who happens to hold such tenure or under-tenure for the time being. A tenure or under-tenure is nonetheless permanent, although held by a Hindu widow, a Sebait or a person subject so the Mitakshara Law."landholder" and "holder of land" means-(1)any person who as owner of an estates solely or jointly in possession thereof;(2)any person who as owner of a tenure or under tenure is solely or jointly in possession thereof;where two or more persons are joint landholders they shall be jointly and severally liable under this Act, except as is otherwise expressly provided herein;"reclaimed land" means land which was unfit for cultivation before the execution of any work under this Act, but which has been rendered productive by such works;"improved land" means land which was more or less fit for cultivation before the execution of any work under this Act, but of which the productive powers have been increased by such work;"Part" and "section" means, respectively, a part and Section of this Act.
