Section 2(c) in The Central Provinces Court of Wards Act, 1899
(c)"land-holder" means a malguzar as defined in the [Central Provinces Land Revenue Act, 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not hereinbefore specified who is interested in class of which the State Government [x x x] [Act XVIII of 1881 has been repealed and re-enacted by the Central Provinces land and belongs to a Land Revenue Act, 1917 (II of 1917), infra, but the definition of 'malguzar' is not reproduced in the latter Act.] has declared the members to be land-holders for the purposes of this Act :]
