Section 2(1) in The Punjab Security of Land Tenures Act, 1953
(1)"Landowner" means a person defined as such in the Punjab Land Revenue Act, 1887 (Act XVII of 1887), and shall include an "allottee" and "lessee" as defined in clauses (b) and (c), respectively, of section 2 of the East Punjab Displaced Persons (Land Resettlement) Act, 1949 (Act XXXVI of 1949), hereinafter referred to as the "Resettlement Act."Explanation - In respect of land mortgaged with possession, the mortgagee shall be deemed to be the landowner.
