Section 2(8) in The Hyderabad Agricultural Debtors Relief Act, 1956
(8)"holder" means a holder as defined in section 2 of the Hyderabad Land Revenue Code, 1317 Fasli, and includes a holder of land held for the performance of service useful to Government or village community which service is actually being performed but does not include a holder of any land held on behalf of a religious or charitable institution; and the expression "to hold land" shall be construed accordingly;Explanation. - A protected tenant as defined in the Hyderabad Tenancy and Agricultural Lands Act, 1950, shall be deemed to be a holder for the purposes of this clause;
