Section 16 in The Exemptions from Land-Revenue (No. 1) Act, 1863
16. Interpretation clause.
- (A) [Number and gender.] Repealed Bombay III of 1886;(B)The word "lands" shall, for the purposes of this Act, be understood to include villages portions of villages, shares of the revenues thereof, and landed, estate of every description;(C)"political tenure" is tenure created from or dependent upon, political considerations the existence of which shall be determined by the Government;(D)the phrase "lands held for service" shall include lands specially granted, or held or continued, nominally for the performance of service, whether that service be actually performed or not, and lands granted, held or continued, partly in consideration of past service and partly, for the performance of prospective service, but shall not include lands granted in consideration of past service only; and it is to be understood [that the Provincial Government] [The words 'that the Provincial Government' were substituted for the words 'that Government' by the Adaptation of Indian Laws Orders in Council.] shall be competent to determine any question that may arise in giving effect to this Act, as to whether or not any lands are lands held for service.(E)Formal adjudication shall be held to mean final adjudication under any Regulation of the Bombay Government, or under Act XI of 1852, in cases to which the same were applicable, and in other cases final adjudication after inquiry by [the Provincial Government] [The words 'the Provincial Government' were substituted for the words 'the British Government' by the Adaptation of Indian Laws Orders in Council.] or some authorized officer thereof:(F)for the purposes of this Act, the word "holder" shall be taken to signify the person who by himself, his tenants sub-tenants or agents is in possession of the land held wholly or partially exempt from land-revenue assessment, and shall include a mortgagee in possession as aforesaid. The Committee, manager or trustee of any temph, who may be in possession of such shall be considered the holder thereof.(G)the word "transfer" shall, for the purposes of this Act, be taken to mean the permanent alienation of land by assignment, gift, sale, deed or other instrument, or otherwise, howsoever, and also mortgage of the same under which possession shall have passed or is to pass, to the mortagagee.
