Section 3(25) in The Bombay Land Revenue Code, 1879
(25)[ "Joint holders" "Joint occupants". - The term "joint holders", or "joint occupants", means holders or occupants who hold land as co-sharers, whether as co-sharers in a family undivided, according to Hindu law or otherwise, and whose shares are not divided by metes and bounds; and where land is held by joint holders or joint occupants, "holder" or "occupants", as the case may be, means all of the joint holders or joint occupants;] [These definitions were added, by Bombay 4 of 1913, 6 (j).]
