Section 3 in The Court of Wards Act, 1977 (1920 A.D.)
3. Definitions.
- In this Act, unless there be something repugnant in the subject or context, the expression-(a)"immovable property" shall include land, benefits to arise out of land, and things attached to the earth or permanently fastened to anything which is attached to the earth, but shall not include growing crops or grass;(b)"land-holder" shall mean a person who possesses any interest in land, whether as proprietor, assignee of the land revenue, lessee of waste lands or otherwise;(c)"minor" shall mean a person who has not, within the meaning of the State Majority Act, attained his majority; and(d)"ward" shall mean any person in respect of whose person or three whole or any part of whose property, or of whose person and property, the Court of Wards by this Act constituted, for the time being, has assumed superintendence, but shall not include a joint proprietor the superintendence of whose property has been assumed by the Court of Wards under section 8.
