- In this Act, unless there be something repugnant in the subject or context,-"Collector" includes any officer-in-charge of the revenue jurisdiction of a district;"the Court" means the Court of Wards;or, when the Court of Wards has delegated any of its powers to a Commissioner or Collector or any other person, it means, in respect of such powers, the Commissioner or Collector or person to whom they are delegated;"estate" means all lands which are borne on the revenue roll of a Collector as liable for the payment of one and the same demand of land revenue [and includes a share in] [Added by Section 3 of Act 4 of 1892.] or of an estate other than an undivided share held in coparcenary as the property of a Hindu joint family governed by the Mitakshara or Mithila Law [and the tenure of any patnidar and any other permanent tenure] [Added by Section 3 of Act 4 of 1892.];"minor" means a persons who has not completed his age of twenty-one years;["proprietor" means a person owning an estate;] [Inserted by Bihar Act 4 of 1940.]"section" means a section of this Act;[the words 'trust', 'trustee', author of the 'trust', 'beneficiary', 'trust property', 'trust money', 'beneficial interest', 'interest of the beneficiary', instrument of trust' and 'breach of trust' have the same meanings as are assigned to them by the Indian Trust Act, 1882;] [Inserted by Bihar Act 4 of 1940.]["ward" means any person who is under the charge of the Court of Wards or whose property is under such charge, or a trustee or any joint trustees, the property in the charge of whom as trustees, has been taken over by the Court of Wards under the provisions of this Act.] [Substituted by Bihar Act 4 of 1940.]
