In this Act, unless there is anything repugnant in the subject or context,-(1)"agricultural lands" include lands used for the growing of vegetables and the like but does not include fruit gardens, orchards or homestead lands;(2)"canal" means a canal as defined in clause (1) of section 3 of the Bengal Irrigation Act, 1876;(3)"Collector" includes any officer specially appointed by the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to perform all or any of the functions of a Collector under this Act;(4)"dead or decayed river" includes any river into which, or along any part of which, water has ceased to flow as freely as it would have flowed if it had not been diverted or obstructed whether owing to natural causes or as a result of interference by man, and includes also any depression which at one time formed part of a river-bed but through which there is no longer any perennial flow of water;(5)"improvement work" means any work of improvement [constructed, before the commencement of Part III of the Government of India Act, 1935, by any Government or constructed or proposed to be constructed after that date by the State Government] [Words and figures, except the word 'State' which subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950, substituted for the words 'constructed by the Government, before or after the commencement of this Act, or proposed to be constructed by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has, by notification, declared to be an improvement work for the purposes of this Act :Provided that no road or railway constructed before the commencement of this Act shall be so declared;(6)"notification" means a notification published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.];(7)"notified area" means any area in respect of which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has, by a notification issued under sub-section (1) of section 5, declared its intention to impose an improvement levy, and includes any part of such area;(8)"period for objection" means a period mentioned in a notification under this Act within which objections or suggestions will be received;(9)"prescribed" means prescribed by rules made under this Act; and(10)"rent" and "tenant" have the same meanings as in the Bengal Tenancy Act, 1885.
