In this Act, unless there is anything repugnant in the subject or context,-- (a) the expression "Government ward" means any person of whose property, or of whose person and property, the Court of Wards may, for the time being, have the superintendence under this Act; (b) "land" includes the rights of a land-holder in respect of the land of which he is the malguzar or zamindar or the muafidar, jagirdar, ubaridar or other assignee of land-revenue, or in which he is interested; and (c) "land-holder" means a malguzar as defined in the Central Provinces Land-revenue Act, 1881, XVIII of 1881, and the zamindar of any zamindari in a Scheduled District, and includes a muafidar, jagirdar, ubaridar or other assignee of land-revenue, and any person not hereinbefore specified who is interested in land and belongs to a class of which the Local Government, with the previous sanction of the Governor General in Council, has declared the members to be land-holders for the purposes of this Act.Open in Lexace · Ask the AI about this section
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