(6)"Manager" means every person who is appointed by the Collector, the Court of Wards or by any Civil or Criminal Court to manage any estate or revenue-free property or any part thereof, and every person who is in charge of an estate or revenue free property or any part thereof on behalf of a minor, idiot or lunatic, or on behalf of a religious or charitable foundation [or as a trustee or executor] ;[(7) "mauza" means the area defined, surveyed and recorded as a distinct and separate mauza in-](a)the general land-revenue survey which has been made of the [State] [*] or(b)any survey made [by any Government] which may be adopted [by the State Government] by notification in the [Official Gazette] , as defining mauzas for the purposes of this clause in any specified area;and, where a survey has not been [so made or adopted by the State Government] , such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a mauza;
