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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3)(l) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(l)"landholder" means a Zamindar, Jagirdar, Girasdar, Talukdar, Bhayt, Bhagdar, Mulgirasia, Barkhalidar, Inamdar, Jiwaidar or any person who is a holder of land or who is interested in land and whom the Government has declared on account of the extent and value of the land or his interests therein to be a landholder for the purposes of this Ordinance;