Section 2 in The Central Provinces Court of Wards Act, 1899
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)the expression "Government ward" means any person of whose property, or of whose person and property, the Court of Wards may, for the time being, have the superintendence under this Act;(b)"land" includes the rights of a land-holder in respect of the land of which he is the malguzar or zamindar or the muafidar, jagirdar, ubaridar or other assignee of land-revenue, or in which he is interested; and(c)"land-holder" means a malguzar as defined in the [Central Provinces Land Revenue Act, 1881, and the zamindar of any zamindari in a Scheduled district, and includes a muafidar, jagirdar, ubaridar or other assignee of land-revenue, and any person not hereinbefore specified who is interested in class of which the State Government [x x x] [Act XVIII of 1881 has been repealed and re-enacted by the Central Provinces land and belongs to a Land Revenue Act, 1917 (II of 1917), infra, but the definition of 'malguzar' is not reproduced in the latter Act.] has declared the members to be land-holders for the purposes of this Act :][Provided that, a person who is a Government ward immediately before the vesting of his proprietary rights in the State under section 3 of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950, shall not merely for that reason cease to be a landholder for the purposes of this Act.] [This proviso was inserted by Section 2 of M. P. Act VI of 1951.]
