- In this Act, unless there be something repugnant in the subject or context,-(1)"Civil court" means any Civil Court which is competent to hear and determine the matter with respect to which the words are used;(2)"estate" includes-(a)any land subject to the payment of land-revenue, either immediately or prospectively, for the discharge of which a separate engagement has been entered into with [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] ;(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] for the amount of revenue so separately assessed upon it as a whole;(c)any land being the property of [the Government] [Words 'the Crown' first substituted for the word 'Government' by the the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws, Order, 1950.] of which the Board shall have directed the separate entry on the general register hereinafter mentioned [or on any other register prescribed for the purpose by rule made under this Act] [Words within third brackets substituted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.] ;(3)"extent of interest" means the share or interest in an estate or revenue-free property of which the person with respect to whom the words are used is in possession as proprietor or manager;[* * * * *] [[Clause (4) omitted by the Government of India (Adaptation of Indian Laws) Order, 1937, which was as under:-'(4) Lieutenant-Governor' means the Lieutenant-Governor of Bengal for the time being, or the person acting in that capacity.'.]](5)"local division" means a subdivision pargana, thana, police division or jurisdiction, or other division according to which the mauzawar register of the district is arranged;(6)"Manager" means every person who is appointed by the Collector, the Court of Wards or by any Civil or Criminal Court to manage any estate or revenue-free property or any part thereof, and every person who is in charge of an estate or revenue free property or any part thereof on behalf of a minor, idiot or lunatic, or on behalf of a religious or charitable foundation [or as a trustee or executor] [Words inserted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.] ;(7)[ "mauza" means the area defined, surveyed and recorded as a distinct and separate mauza in-] [[Clause (7) substituted for original clause for Eastern Bengal by E.B. & A. Act 1 of 1907. Original clause (7) was as under:-'(7) 'Mouzah' includes every village, hamlet, tolah, and other similar subdivision of land commonly in use in any district, by whatever name such subdivision may be known.'.]](a)the general land-revenue survey which has been made of the [State] [Words substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] [*] [Words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] or(b)any survey made [by any Government] [Words substituted for the words 'by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] which may be adopted [by the State Government] [Words 'by the Provincial Government' first inserted by the Government of India (Adaptation of Indian Laws) Order, 1937; then the word 'State' substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] by notification in the [Official Gazette] [Words substituted for the word 'Government Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] , as defining mauzas for the purposes of this clause in any specified area;and, where a survey has not been [so made or adopted by the State Government] [Words 'so made or adopted by the Provincial Government' first substituted for the words 'made by, or under the authority of, the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] , such area as the Collector may, with the sanction of the Board of Revenue, by general or special order, declare to constitute a mauza;(8)"proprietor" means every person being in possession of an estate or revenue-free property, or of any interest in an estate or revenue-free property, as owner thereof; and includes every farmer and lessee who holds an estate or revenue-free property directly from or under the Collector;(9)"recorded proprietor" means any proprietor whose name, and the character and extent of whose interest in an estate or revenue-free property, stand registered in any general register now existing or hereafter to be made under this Act;(10)"revenue-free property" means any land not subject to the payment of land-revenue which is included under one entry in any part of the general register of revenue-free lands;(11)"section" means a section of this Act;(12)[ "the Board" means the Board of Revenue for the] [[Clause (12) substituted by the Government of India (Adaptation of Indian Laws) Order, 1937. Original clause (12) was as under:-'(12) 'The Board' means the Board of Revenue of the Provinces for the time being subject to the Lieutenant-Governor of Bengal.'.]] [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] ;(13)"the Collector" means the Collector of the district to which a register relates;(14)"the district" means the district to which a register relates.
