Section 3(3) in Jammu and Kashmir Land Revenue Act, 1996
(3)"land holders" does not include a tenant or assignee of land revenue, but does not include land-owner, chakdar and a person to whom a holding has been transferred or an estate or holding has been let in farm under this Act for the recovery of an arrear of land revenue, or of a sum recoverable as such arrear, and every other person not herein before in this clause mentioned who is in possession of an estate or any share or portion there of, or in the enjoyment of any part of the profits of an estate;
