Section 3(n) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(n)"person" means the landowner [(tenant and mortgagee with possession)] [Substituted for the words 'and tenant' by section 2 of H.P. Act No.1 of 1974.] and includes a company, a family, an association or other body of individuals, whether incorporated or not, and any institution capable of holding property;
