(i)[ "Estate" means any land and several fishery and ferry rights included under one entry in any of the general registers of revenue-paying lands and revenue-free lands, prepared and maintained under the law for the time being in force by the Collector of a district, and includes revenue-free land and several fishery and ferry rights not entered into any rester and a share in or of an estate.] [Substituted by (Amdt.) Act 11 of 1990.]
