- In this Act, unless there is anything repugnant in the subject or context,-(aa)[ "Collector" includes a Deputy Commissioner;] [This clause was inserted by Bombay 4 of 1958, Section 3(2)(i).](a)the word "Mamlatdar" shall include any Revenue-officer exercising for the time being the powers [of a Mamlatdar, of a Mahalkari, or of a Tahsildar or Naib Tahsildar,] [These words were substituted for the words 'of a Mamlatdar' of a Mukhtyarkar, or of a Mahalkari,' by Bombay 4 of 1958, Section 3(2)(ii).] and any other person who may be specially authorized by the [ [(State)] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to exercise the powers of a Mamlatdar under this Act; and(b)the words "plaintiff" and "defendant" shall include(i)a pleader duly appointed to act on behalf of such plaintiff or defendant, and(ii)the recognized agent of a plaintiff or defendant as defined in section 37 of the [Code of Civil Procedure.] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).]
