Section 3(i) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(i)'holding' means the entire land held by a person,-(i)as an owner;(ii)as a limited owner;(iii)as an usufructuary mortgagee;(iv)as a tenant;(v)who is in possession by virtue of a mortgage by conditional sale or through part performance of a contract for the sale of land or otherwise; or in one or more of such capacities; and the expression ?to hold land? shall be construed accordingly.
