Section 2(15) in The Gujarat Agricultural Lands Ceiling Act, 1960
(15)"to hold land" with its grammatical variations and cognate expressions means to be lawfully in actual possession of land as owner or tenant as the case may be:Provided that in the case of land mortgaged with possession-(a)if it is not in the actual possession of the tenant, the mortgagor shall be deemed to hold it as an owner; and(b)if it is in the actual possession of a person as a tenant thereof, such person shall be deemed to hold it as a tenant;
