Section 2(g) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(g)"properties of the Murshidabad Estate" means the properties, movable and immovable, regereed to in the Schedule annexed to the Murshidabad Estate (Trust) Act, 1963 as vested in the Official Trustee for West Bengal, and as held in trust by him or his successor immediately before the appointed day, under that Act, and includes the funds of the Murshidabad Estate and the income from the properties of the said Estate which may be in his possession, custody or control immediately before the appointed day;
