- The following words and expressions shall, in the construction of this Act, have the several meanings hereby assigned to them respectively, except where a different intention shall appear from the context (that is to say):-"District, Magistrate"; - The words ["District magistrate"] [Words 'District Magistrate' substituted for the words 'Magistrate of the District' by the Bengal Act I, Sections 2(2) of 1892.] shall mean the Chief Officer charged with the executive administration of district in criminal matters, whatsoever designation such officer is called:[The definition of "Magistrate" was repealed by Section 2(1) of the same Act, and is omitted.]"Chaukidari chakaran lands". - The words "chaukidari chakaran lands" shall mean lands which may have been assigned, otherwise than under a temporary settlement for the maintenance of the officer who may have been bound to keep watch in any village and report crime to the police, and in respect to which such officer may be at the time of the passing of this Act, liable to render service to a zamindar."Zamindar". - The word "zamindar" shall mean the person whose name is registered in the general register of estates paying revenue directly to Government as the proprietor of an estate so paying revenue, or the person whose name is registered in the general register of rent free tenures as proprietor of rent-free tenure.
