Section 2(f) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(f)"landholder" means a person who holds Sree Pandaravaka land directly under the Temple on Pattom, Otti, Jenmon, Kudijenmom or Danam or under any other tenure by whatever name called, and includes his heirs, legal representatives and assigns; but not include a person who holds Sree Pandaravaka Thanathu lands on kuthakapattom ;
