- In this Act, unless there be something repugnant in the subject or context,-(1)"Civil Court" - "Civil Court" means any civil court which is competent to hear and determine the matter with respect to which the words are used;(2)"Estate" - "Estate" includes-(a)any land subject to the payment of land-revenue, either immediately or prospectively, for the discharge of which a separate engagement has been entered into with 3[the Government];(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] [Substituted by A.L.O.] for the amount of revenue so separately assessed upon it as a whole;(c)any land being the property of [the Government] [Substituted by A.L.O.] of which the Board shall have directed the separate entry on the general register hereinafter mentioned [or on any other register prescribed for the purposes by Rule made under this Act] [Added by Bengal Act 2 of 1906.];(3)"Extent of interest." - "Extent of interest" means the share or interest in an estate or revenue-free property of which the person with respect to whom the words are used is in possession as proprietor or manager;(4)[* * *] [Clause (4) repealed by A.O.](5)"Local division" - "Local division" means a subdivision, Pargana, thana, police division or jurisdiction, or other division according to which the mauzawar register of the district is arranged;(6)Manager. - "Manager" means every person who is appointed by the Collector, the [Court of Wards] [See also Bengal Act 9 of 1879.] or by any Civil Court or Criminal Court to manage any estate or revenue-free property or any part thereof, and every person who is in charge of an estate or revenue-free property or any part thereof on behalf of a minor, idiot or lunatic,or on behalf of a religious or charitable foundation [or as a trustee or executor] [Added by Section 2 of Bengal Act 2 of 1906.];(7)[ "Mauza". - "Mauza" means the area defined, sun/eyed and recorded as a distinct and separate mauza in- [Substituted by section 2(ii) of Bengal Act 2 of 1906 for the original clause (7).](a)the general land-revenue survey which has been made of the [State] [* *] [Words 'of Bengal' repealed by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]; or(b)any survey made [by any Government] [Substituted by A. O for 'by the Government'.] which may be adopted [by the [State] [Inserted by A. O for 'by the Government'.] Government], by notification in the 9[Official Gazette] as defining mauzas for the purposes of this clause in any specified area;and where a survey has not been [so made or adopted by the [State] [Substituted by A.L.O. for the words 'Calcutta Gazette'.] Governments,] such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a mauza;](8)"Proprietor". - "Proprietor" means every person being in possession of an estate or revenue-free property or of any interest in an estate or revenue free property, as owner thereof,; and includes every farmer and lessee who holds an estate or revenue-free property directly from or under the Collector;(9)"Recorded proprietor". - "Recorded proprietor" means any proprietor whose name, and the character and extent of whose interest in an estate or revenue-free property, stand registered in any general register now existing or hereafter to be made under this Act;(10)"Revenue-free property." - "Revenue-free property" means any land not subject to the payment of land-revenue which is included under one entry in any part of the general register of revenue-free land;(11)"Section". - "Section" means a Section of this Act;(12)[] [Substituted by A.L.O. for the original Clause (10).] "The Board" - "The Board" means the Board of Revenue for the [State] [Substituted by A. L. O.].(13)"The Collector". - "The Collector" means the Collector of the district to which a register relates;(14)"The district". - The district" means the district to which a register relates.
