Section 3 in The Bombay Revenue Jurisdiction Act, 1876
3. Interpretation-clause.-
In this Act, unless there be something repugnant in the subject or context,-Land.-"Land" includes the sites of villages, towns and cities: it also includes trees, growing crops and grass, fruit upon, and juice in, trees, rights-of-way, ferries, fisheries, and all other benefits to arise out of land, and things attached to the earth, or permanently fastened to things attached to the earth:Land-revenue.-“Land-revenue” means all sums and payments, in money or in kind, received or claimable by or on behalf [Subs. by the Adaptation of Indian Laws Order in Council, for “of the Crown”][of the [Subs. by the Adaptation of Laws Order, 1950, for “Crown”][Government]] from any person on account of any land held [Subs. by the Adaptation of Indian Laws Order in Council, for “by the Provincial Government”][by [Subs. by the Adaptation of Laws Order, 1950, for “Provincial”][ State] Government] under the provisions of any law for the time being in force:Revenue officer.-"Revenue officer" means any officer employed in or about the business of the land-revenue, or of the surveys, assessment, accounts or records connected therewith.
