(17)[ "holding" means a parcel cr parcels of land held under a single transaction by a tenant from a landlord and shall include any portion of a holding as above defined which the landlord and the tenant have agreed or are bound to treat as a separate holding.] [Substituted by Act No. 35 of 1969.]Explanation I. - Whore by act of parties or by operation of law, the interest of the tenant in his holding has been severed before the commencement of the Kerala Lana Reforms (Amendment) Act, 1969, splitting up the holding into two or more parts, or where a portion of the holding has been sub-leased, before the commencement of this Act, each such part or, as the case may be, each of the portions retained by the tenant and subleased, shall be deemed to be a separate holding.Explanation II. - Any land in respect of which a person is deemed to be a tenant under Section 4, Section 4A, Section 5, Section 6, Section 6A, Section 6B. Section 7, Section 7A, Section 7B, Section 7C, Section 7D, Section 8, Section 9 or Section 10 or, presumed to be a tenant under Section 11 shall be a holding for the purposes of this Act;
