Section 2(f) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(f)[ 'Khatadar' means any person having a khata number or account number to pay Land Revenue. Every person in actual possession of land, other than a tenant or a usufructuary mortgagee shall pay land revenue on it into a khata number assigned to him;] [Substituted by ibid ]
