(52)"small holder" means a landlord who does not have interest in land exceeding eight standard acres or [ten acres] [Substituted by Act No. 35 of 1969.] in extent, whichever is less, as owner, intermediary, or cultivating tenant, or in two or more of the above capacities, so however that the extent of non-resumable land in his possession as owner, or as cultivating tenant, or partly as owner and partly as cultivating tenant, does not exceed-(i)[two and a half standard acres] [Substituted by Act No. 35 of 1969.]; or(ii)four acres in extent, whichever is greater.Explanation. - For the purposes of this clause, a person who was in possession of, or had interest in, land exceeding the limits specified in this clause immediately before the 18th December, 1957, but such extent of land was reduced to the said limits or below by partition or transfer effected after the date mentioned above, shall not be deemed to be a small holder; nor shall such partition or transfer entitle the allottee or transferee to exercise the rights of a small holder in respect of the land allotted or transferred to him;
