Section 3(n) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(n)'owner' includes a person by whom or in whose favour a trust is created; [xxx] [The words 'and a person entitled to a vested remainder but does not include a limited owner' omitted by Act 10 of 1977, w.r.e.f. 1-1-1975.] and in the case of any land not held under ryotwari settlement, a person who is or would be entitled to the grant of a ryotwari patta or to the registration as an occupant in respect of such land under any law for the time being in force providing for the conversion of such land into ryotwari tenure and where there is no such law, any person holding such land immediately before the specified date otherwise than in any one of the capacities specified in items (ii) to (v) Clause (i); [but does not include a limited owner] [Added by Act 10 of 1977, w.r.e.f. 1-1-1975.].
