Section 2(17) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(17)"tenure-holder" means a person who is the holder of a holding but [except in Chapter III] [Inserted by' U.P. Act No. 2 of 1975 (w.e.f. 8.6.1973).] does not include -(a)a woman whose husband is a tenure-holder;(b)a minor child whose father or mother is a tenure-holder;
