Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

Bengal Presidency - Section

Section 2 in Bengal Survey Act, 1875

2. Interpretation clause.

- In this Act, unless there be something repugnant in the subject or context, -"Collector" means every Collector of a district, and includes every officer either generally or specially vested with the powers of a Collector for the purposes of this Act;"Deputy Collector" includes any Deputy Collector to whom the Collector or Superintendent or Survey may delegate any of his functions under, this Act;"estate" means -any land which is entered on the revenue-roll as separately assessed with the public revenue ;any land acquired from the [Government] [Word substituted by Adaptation of Laws Order, 1950.] under one title, which is liable to pay land-revenue at any future time; any char or island thrown up in a navigable river or in the sea which under the laws in force is at the disposal of the [Government] [Word substituted by Adaptation of Laws Order, 1950.];any land which is entered on the Collector's registers as a separate holding, free in perpetuity from liability to pay land-revenue; any land gained by alluvion or by dereliction of a river or of the sea to any estate as here defined, which under the laws in force, is considered an increment to the tenure to which such land has accreted, shall be deemed a part of such estate;"mauza" includes every village, hamlet, tola and similar sub-division of an estate, pargana or village by whatever name such sub-division may be known;"occupant" includes every zamindar, tenure-holder, farmer and other person entitled to receive rents in respect of land or holding land on a claim that he is so entitled, and every raiyat in occupation of land ;"section" means a section of this Act;"survey" includes identification of boundaries, and all other operations antecedent to and connected with survey;"tenure" includes all permanent interests in land, with the exception of estates as above defined, and with the exception of those of raiyats having a right of occupancy only; it also includes all ghatwali holdings;"tenure-holder" means all or any of the holders of a tenure;"zamindar" means all or any of the holders of an estate.