Section 2(h) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(h)"Landholder" means the person to whom rent is, or but for a contract, express or implied, would be payable and includes a Jagir-dar, Biswedar, a Zamindar, a rent free grantee, a granteee at a favourable rate of rent, a village servant, a tenant-in- chief who has lawfully sublet and, in case of land held directly from Government, the State Government acting through the Tehsildar;
