Section 3(33) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(33)"owner" -(a)means-(i)any person holding land in severally or jointly or in common under a ryotwari settlement or in anyway subject to the payment of revenue direct to the Government, or(ii)a landholder as defined in the .[Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969] Estates Land Act, 1908 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908], or a ryot as defined in that Act, or(iii)an inamdar not being landholder defined as aforesaid, and(b)includes-(i)full owner or limited owner, or(ii)the lessee of any lease-hold village or his heirs, assignees, legal representatives or person deriving rights through him;
