Section 2 in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
2. Definitions. -
In this Act unless there is anything repugnant in the subject or context,-(1)"Collector" means the Collector of a district or any other officer appointed by the State Government to discharge the functions of a Collector under this Act;-(2)"land" means agricultural land and includes homesteads, tanks, wells and water-channels;(3)"period of distress" means the period between the 1st day of January, 1951 and the 30th day of November, 1953, both days inclusive;(4)"prescribed" means prescribed by rules made under this Act;(5)references to "transferor" and "transferee" shall be deemed to include references to their successors-in-interest.
