Section 3(13) in The Bombay Land Revenue Code, 1879
(13)[ "superior holder" "inferior holder".-"superior holder"] [This definition was substituted for the original definitions of 'superior holder' and 'inferior holder', by Bombay 4 of 1913, section 6 (f).] means a land entitled to receive rent or land revenue from other landholders (hereinafter called "inferior holders") whether he is accountable or not for such rent or land revenue, or any part thereof, to [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government]:Provided that where land has been granted free of rent or land revenue, subject to the right of resumption in certain specified contingencies, by a Jagirdar, Inamdar or other such holder of alienated land whose name is authorizedly entered as such in the land records, such Jagirdar, Iamdar or holder shall, with reference to the grantee, be deemed to be the superior holder of land so granted by him and the grantee shall, with reference to the grantor, be deemed to be the inferior holder of such land and for the purposes of section 8 of the 9Bombay Local Funds Act, 1869 (Bombay III of 1869), shall notwithstanding anything hereinafter contained in the definition of the word "tenant", be deemed to be the tenant of such grantor);
