Section 2(c) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
(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.
