Section 2(9) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(9)"holding" means the land or lands held by a person as a bhumidlmr, sirdar, asami of Gaon Sabha or an asami mentioned in Section 11 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or as a tenant under the U.P. Tenancy Act, 1939, other than a sub-tenant, or as a Government lessee, or as a sub-lessee of a Government lessee, where the period of the sub-lease is co-extensive with the period of the lease;
