Section 3 — Interpretation-clause.

In this Act, unless there be something repugnant in the subject or context,-- "Land" includes the sites of villages, towns and cities: it also includes trees, growing crops and grass, fruit upon, and juice in, trees, rights-of-way, ferries, fisheries, and all other benefits to arise out of land, and things attached to the earth, or permanently fastened to things attached to the earth: "Land-revenue" means all sums and payments, in money or in kind, received or claimable by or on behalf 1 [of the 2 [Government]] from any person on account of any land held 3 [by 4 [ State] Government] under the provisions of any law for the time being in force:: "Revenue officer" means any officer employed in or about the business of the land-revenue, or of the surveys, assessment, accounts or records connected therewith.

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