Section 2(g) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(g)"holding" means-(i)a parcel of land separately assessed to land revenue and held under one tenure; and(ii)in reference to land held by a tenant or Government lessee a parcel of land held from a Bhumiswami or the State Government, as the case may be, under one lease or set of conditions;
