Section 2(12) in Karnataka Command Areas Development Act, 1980
(12)"land holder" means a person in actual possession of the land, whether as an owner or as a tenant or sub-tenant or as a mortgagee in possession or as a licensee or otherwise and includes a person who is likely to be benefitted by any development work under this Act and the expression "land holding" shall be construed as land held by a land holder ;
