5. Continuance of certain definitions for purpose of previous Bengal Acts.
In all Bengal Acts made between the first day of June, 1867, and the commencement of this Act, unless there is ail', thing repugnant in the subject or context, (1)"land" includes houses and buildings and corporeal hereditaments and tenements of any tenure, unless where there are words to exclude houses and buildings or to restrict the meaning to tenements of some particular tenure; and(2)"person" includes any incorporated company or incorporated association of persons.
