Section 2 in The Land Records Maintenance Act, 1895
2. Interpretation clause.
(1)In this Act all words and expressions defined in the Bengal Tenancy Act, 1885, shall have the meanings attributed to them, respectively, in that Act,and the word "addition" shall have the meaning attributed to it in the Indian Registration Act, [1908] [Figures substituted for the figures '1877' by Bengal Act 1 of 1939.].(2)By the term "record of rights" shall be understood the settlement record of tenant-rights called the khatian or such new editions of such record as may be prepared under rules made under this Act or such other corresponding record of tenant-rights as may be declared by the Board of Revenue to form the record of rights for any district or part of a district. A record of rights includes entries duly made in a Register of Mutations.
