Section 2(3) in The Government Management of Private Estates Act, 1892
(3)"private estates under Government management" include-(a)estates under the Court of Wards;(b)encumbered estates under Government management;(c)estates attached for default of payment of Government revenue;(d)minors' estates placed under the guardianship of a revenue-officer of the Government by a Civil Court;(e)estates managed by a Collector in pursuance of any order made under the Code of Civil Procedure [See now the Code of Civil Procedure, 1908 (5 of 1908).]; and(f)all other estates made over to or taken under the management of a revenue-officer of the Government as such under any law for the time being in force or in virtue of any agreement.
