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Registration Act, 1908 2. Definitions In this Act, unless there is anything repugnant in the subject or context- (1) "addition" means the place of residence, and the profession, trade, rank and title, (if any) of a person described, and, in the case of 3[an Indian], 4[***] his father's name, or where he is usually described as the son of his mother, then his mother's name; (2) "book" includes a portion of a book and also any number of sheets connected together with a view of forming a book or portion of a book; (3) "district" and "sub-district" respectively means a district and sub-district formed under this Act; (4) "District Court" includes the High Court in its ordinary original civil jurisdiction; (5) "endorsement" and "endorsed" include and apply to an entry in writing by a registering officer on a rider or covering slip to any document tendered for registration under this Act; (6) "immovable property" includes land, buildings, hereditary allowances, rights to ways, lights, ferries, fisheries or any other benefit to arise out of land, and things attached to the earth or permanently fastened to anything which is attached to the earth, but not standing timber, growing crops nor grass; 5[(6A) "India" means the territory of India excluding the State of Jammu and Kashmir;] (7) "lease" includes a counterpart, kabuliyat, an undertaking to cultivate or occupy, and an agreement to lease; (8) "minor" means a person who, according to the personal law to which he is subject, has not attained majority; (9) "movable property" includes standing timber, growing crops and grass, fruit upon and juice in trees, and property of every other description, except immovable property; and (10) "representative" includes the guardian of a minor and the committee or other legal curator of a lunatic or idiot.    |
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