In this Act, unless there is anything repugnant in the subject or context,(aa)“Collector” includes a Deputy Commissioner;(a)the word “Mamlatdar” shall include any Revenue Officer exercising for the time being the powers of a Mamlatdar, of a Mahalkari, or of a Tahasildar or Naib Tahasildar, and any other person who may be specially authorised by the State Government to exercise the powers of a Mamlatdar under this Act ; and(b)the words “Plaintiff” and “Defendant” shall include—(i)a pleader duly appointed to act on behalf of such Plaintiff or Defendant and(ii)the recognized agent of a Plaintiff or Defendant as defined in section 37 of the Code of Civil Procedure.
