Section 2 in The West Bengal Restoration of Alienated Land Act, 1973
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 (superior in rank to the Special Officer against whose order an appeal is preferred) appointed by the State Government to discharge the functions of a Collector under this Act, and includes the Additional District Magistrate, the Sub-Divisional Officer and the Additional Sub-Divisional Officer within their respective jurisdiction;] [[Clause (1) Substituted by W.B. Act 56 of 1980, which was earlier as under:(1)'Collector' means the Collector of a district or any other officer not below the rank of a Deputy Collector appointed by the State Government to discharge the functions of a Collector under this Act.'.]](2)"land" means agricultural land and includes homestead, tank, well and water-channel;(3)"prescribed" means prescribed by rules made under this Act;(4)[ "Special Officer" means a Block Development Officer and includes any other officer (not superior in rank to a Block Development Officer) appointed by the Commissioner of a Division to discharge within the Division the functions of a Special Officer under this Act.] [[Clause (4) first Substituted by W.B. Act 1 of 1975, then again Substituted by W.B. Act 56 of 1980, which was earlier as under :-'(4) 'Special officer' means an officer not below the rank of a Sub-Deputy Collector appointed by the State Government to discharge the functions of a Special Officer under this Act.'.]]
