Section 5(26) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(26)"land-holder" shall mean the person (in any part of the State, by whatever name designated) to whom rent is, or, but for a contract, express or implied, would be, payable and shall include(i)an estate-holder,(ii)a grantee at a favourable rate of rent,(iii)in the case of a sub-lease, the tenant-in chief who has sublet or his mortgagee,(iv)for the purposes of Chanter IX' and X, and ijaradar or Thekadar, and(v)generally every person who is a superior holder, in relation t;) persons holding directly from or under him;(26-A) "Landless person" shall mean an agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally but who does not hold any land, whether in his own name or in the name of any member of his joint family, or holds a fragment;(26-AA) "Malik" means a Zamindar or a Biswedar who;upon the vesting of his estate in the State Government under the Rajasthan Zamindari and Biswedari Abolition Act, 1959, becomes, under section 29 thereof, the Malik of the Khudkasht land by him;(26-B) "Member of the Military, Naval or Air Services of India" or "member of the Armed Force of the Union" shall include a member of the Rajasthan Armed Constabulary.
