(ii)"estate" includes a part of an estate and means any land held by or vested in an intermediary and includes under one, entry in any revenue roll or any of the general registers of revenue paying lands and revenue-free lands prepared and maintained under the law relating to land revenue for the time being in force of under any rules, orders, custom, usage having the force of law, and includes revenue-free lands not entered in any register or revenue-roll and classes of tenures or under-tenures, any jagir, inam or muafi or other similar grant.
