Section 5 in The Bihar and Orissa General Clauses Act, 1917
5. Continuance of certain definitions for purposes of certain Acts.
- In any [Bengal Act] [Bengal Acts which are still in force in Bihar.] made between the first day of June, 1867, and the eighteenth day of January, 1899, which is still in force in Bihar (and Orissa), unless there is anything repugnant in the subject or context-(1)"Land" includes houses and buildings and corporeal hereditaments and tenements of any tenure unless where there are works to exclude houses and buildings or to restrict the meaning to tenements of some particular tenure; and(2)"person" includes any incorporated company or incorporated association of persons.
