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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(i) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(i)"land holder" means a person in actual possession of the land, whether as a Bhumiswami, an occupancy tenant or a government lessee or an ordinary tenant within the meaning of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or as mortgagee in possession or licensee or otherwise, and includes a person who is likely to be benefitted by the works; and the expression "land holding" shall be construed accordingly;