Section 2(h) in The Orissa Estates Abolition Act, 1951
(h)[Intermediary] [Substituted by the Orissa Act 17 of 1954.] with reference to any estate means proprietor, Sub-proprietor, landlord, land-holder, malguzar thikadar, gaontia, tenure-holder, under-tenure-holder and includes an inamdar, a jagirdar, zamindar, illequedar, khorooshdar, parganadar, sarbarakar and maufidar including the Ruler of an Indian State merged with the State of Orissa and all other holders or owners in interest in land between the raiyat and the State;
