Section 2(20) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(20)"Land holders" means a person in actual possession of the land, whether as a owner or as a tenant or sub-tenant or as a mortgage in possession or as a licensee, or otherwise and includes a person who is likely to be benefited by the command area development work, and the expression "land holding" shall be constructed as land held by a land holder;
