Section 2 in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
2. Definitions:.
- In this Act, unless the context otherwise requires,(a)"holding" means a parcel or parcels of land held by a landholder in one or more villages in the same district or different districts to which this Act applies, and includes land cultivated by him personally or leased out to tenants.Explanation: Where a land is held by two or more landholders jointly, only that portion of it which belongs to the share of each landholder shall be deemed to be included in his holding;(b)"land" means, land which is used, or is capable of being used, for agriculture or horticulture, and includes cultivable waste land and land used for grazing purposes;(c)"landholder" means the owner of the land, and includes:(i)in the case of land held under ryotwari tenure, the person holding such land;(ii)in the case of an inam land other than an estate, the holder of such land;(iii)in the case of an estate notified under[the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Act 26 of 1948)] [Substituted for short title by A.P. Act 9 of 1961.], the landholder or the ryot entitled to ryotwari patta under that Act in respect of the lands to which he is so entitled;(iv)in the case of any other estate, the ryot in respect of the land in which he has a permanent right of occupancy and the landholder in respect of his private land; and the heirs, assignees, legal representatives of such owner, or person deriving title from him.
