Section 3(i) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(i)'holding' means the entire land held by a person,(i)as an owner;(ii)as a limited owner;(iii)as an usufructuary mortgagee;(iv)as a tenant;(v)who is in possession by virtue of a mortgage by conditional sale or through part performance of a contract for the sale of land or otherwise; or in one or more of such capacities, and the expression "to hold land" shall be construed accordingly;
