In this Act, unless there be something repugnant in the subject or context,-["Civil Court" includes the High Court in Calcutta in the exercise of its ordinary and extraordinary original civil jurisdiction or its civil appellate or revisional jurisdiction;] [Inserted by Bengal Act 9 of 1941.]"Collector" includes any officer in charge of the revenue jurisdiction of a district;"the Court" means the Court of Wards;or, when the Court of Wards has delegated any of its powers to a Commissioner or Collector or any other person, it means, in respect of such powers, the Commissioner or Collector or person to whom they are delegated:"estate" means all lands which are borne on the revenue-roll of a Collector as liable for the payment of one and the same demand of land-revenue [and includes a share in or of an estate other than an undivided share held in coparcenary as the property of a Hindu joint family governed by the Mitakshara or Mithila law] [Words inserted by Act 4 of 1892.]:"minor" means a person who has not completed his age of twenty-one years :"section" means a section of this Act:"ward" means any person who is under the charge of the Court of Wards, or whose property is under such charge.
