. - In this Act, unless there be anything repugnant in the subject or context, -(a)"Government" means the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government;(b)"Jagir" includes -(i)any assignment of Land revenue made or deemed to have been made under this Act;(ii)any assignment of land revenue made by competent authority, before the passing of this Act;(iii)any grant of money made or continued by or on behalf of [the Central or State Government] [Substituted for the word 'the Crown' by the Adaptation of Laws (Third Amendment) Order, 1951.] which purports to be or is expressed to be payable out of the land revenue; and(iv)any estate in land created or affirmed by or on behalf of the [the Central or State Government] [Substituted for the word 'the Crown' by the Adaptation of Laws (Third Amendment) Order, 1951.] which carries with it the right of collecting land revenue or receiving any portion of the land revenue; and(c)"Jagirdar" means the holder of any grant falling within the definition of a Jagir.
