Section 2(6a) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(6a)[ "Owner" means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person;] [Inserted by Andhra Pradesh Act 24 of 1989, w.e.f. 17-11-1989.]
