Section 2(8) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(8)'Owner' means in the case of unalienated land the occupant [or tenure holder] [These words were inserted by Bombay 61 of 1958, Section 3(2)(c).] and when such land has been mortgaged owner means the mortgagor; in the case of alienated land owner means the superior holder; [* *] [The words 'or Girasdar' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][Provided that in the Hyderabad area of the [State of Maharashtra] [This proviso was added by Bombay 61 of 1958, Section 3(2)(c).], 'owner' means a person who has permanent and heritable right of possession of land, and when unalienated land has been mortgaged, owner means the mortgagor;][* * * *] [The Explanation was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
