Section 33(3) in The Rajasthan Soil and Water Conservation Act, 1964
(3)For the purposes of this section "landholder" means the person under whom the tenant holds land and to whom the tenant is, or but for a special contract would be, liable to pay rent for that land, and any reference to a person interested in land, or landholder or tenant shall be deemed to include a reference to the predecessors and successors in interest of the person interested in land, landholder or tenant.
