Section 2(c) in The Central Provinces Court of Wards Act, 1899
(c)"land-holder" means a malguzar as defined in the Central Provinces Land-revenue Act, 1881, and the zamindar of any zamindari in a Scheduled district, and includes a muafidar, jagirdar, ubaridar or other assignee of land-revenue, and any person not herein before specified who is interested in land belongs to a class of which the State Government [* * *] [Omitted by the Devolution Act, 1920 (XXXVIII of 1920).] has declared the members to be land-holders for the purposes of this Act :
