Section 7(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)In this section-(a)"alienated land" means land which immediately before the coming into M p force of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950,(Madhya Pradesh I of 1951) was alienated land as defined m sub-section (1) of section 8 of the Berar Alienated Tenancy Tenancy Law, 1921 and in clause (2) of section 2 of the Berar Land Revenue Code, 1928;(b)"Superior holder" means a person who immediately before the coming into force of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, I950,(Madhya Pradesh I of 1951) held alienated land and who became an occupant under section 68 of that Act and hm become a Bhumiswami under section 146 of the Code and include his successor-in-interest.
