Section 2(g) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(g)[ "Land holder" means a family as defined in clause (ee) holding land as raiyat or as under-raiyat or a mortgagee of land in possession of holding land permanently settled by Government or lessee of land not resumable by Government;] [Substituted by Act 55 of 1982 and shall be deemed always to have been substituted.]
