Section 2(4) in Maharashtra Land Improvement Schemes Act, 1942
(4)[ "owner" includes an owner in serveralty, in common or joint, or occupant, a tenure holder pattadar, tenant and a mortgagee in possession and the expressions "owing" and "own" shall be construed accordingly;] [This clause was substituted for the original by Bombay 30 of 1958, Section 4(2).]
