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] ;(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] for the amount of revenue so separately assessed upon it as a whole;(c)any land being the property of [the Government] 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] ;(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;[* * * * *](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] ;[(7) "mauza" means the area defined, surveyed and recorded as a distinct and separate mauza in-](a)the general land-revenue survey which has been made of the [State] [*] or(b)any survey made [by any Government] which may be adopted [by the State Government] by notification in the [Official Gazette] , 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] , 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] [State] ;(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.
