- In this Act, unless there be something repugnant in the subject or context-Civil Court. "Civil Court" includes the High Court for the State of Assam in the exercise of its ordinary and extraordinary civil jurisdiction or civil appellate or revisional jurisdiction;Collector. "Collector" includes any officer in charge of the revenue jurisdiction of a district;The Court. "the Court" means the Court of Wards;or, when the Court of Wards has delegated any of its power 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, "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 a estate other than an undivided share held in coparcenary as the property of a Hindu joint family governed by the Mitakshara or Mithila law;Minor, "minor" means a person who has not completed his age of twenty-one years;Section, "section" means a section of this Act;Ward, "ward" means any person who is under the charge of the Court of Wards, or whose property is under such charge.
