Section 2(10) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(10)"landowner" means a person defined as such in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be, and shall include the predecessor or successor in interest of the landowner;
