(28)"superior holder" means a land holder entitled to receive rent or land revenue from other land holders (hereinafter called 'inferior holders'), whether he is accountable or not for such land or land revenue or any part thereof, to the State Government:Provided that where land has been granted free of rent or land revenue, subject to the right of resumption in certain specified contingencies by a Jahgirdar, Inamdar, or other such holder of an alienated land, whose name is authorisedly entered as such in the land records, such Jahgirdar, Inamdar or holder, shall, with reference to the grantee, be deemed to be the superior holder of the land so granted by him and the grantee, with reference to the grantor be deemed to be the inferior holder of such land;
