- Where in respect of any holding there are more landlords than one, the landlords mentioned below and in their order of priority shall be entitled to resumption:-(a)small holder;(b)any person, other than a small holder, entitled fixity of tenure in respect of the holding immediately before the 21st January, 1961, under any law then in force;(c)kanamdar not falling under item (a) or item (b):(d)landowner, not being a small-holder;Provided that where there are more landlords than one falling under the same category, the landlord nearer the cultivating tenant shall have preferential right over the landlord more remote.
