- In this Act -"Settlement-officer." - "Settlement-officer" means the Collector or any officer in charge of the revenue jurisdiction of a district, and includes any Assistant Commissioner, Deputy Collector of Sub-Deputy Collector whom the Collector or other officer as aforesaid may authorize to conduct the inquiries and proceedings connected with any settlement of land-revenue, and any officer who may be appointed by the [State Government] [Words 'Provincial Government' first Substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'State' Substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] to make any such settlement:"undertenant." "under-tenant" means any holder of a heritable and transferable intermediate tenure between [the Government] [Words 'the Crown' first Substituted for the words 'the Government' by Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'Government' Substituted for the word 'Crown' by Adaptation of Laws, Order, 1950.] and the raiyat other than a zamindar.
