Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(6) in The Bhopal Debt Redemption Act, 1955 (6)"holder" means a person who has a right to hold a Khasra number and includes an occupant, a Shikmi and Muafidar but does not include a mortgagee in possession;
