Section 2(b) in The Bombay Court of Wards Act, 1905
(b)"Land-holder" shall mean,(i)in the case of minors and persons adjudged by a competent Civil Court to be of unsound mind and incapable of managing their affairs, a holder as define in, the Bombay Land Revenue Code, 1879; and(ii)[ in all other cases, a zamindar, jagirdar, saranjamdar, inamdar, talukadar, malek and a knot and any person not herein before specified who is interested in land and whom the [ [State] [The paragraph was substituted by Section 2(a) of the Bombay Court of Words (Amendment) Act, 1913 (Bombay 2 of 1913).] Government] has declared on account of the extent and value of his interests to be a land-holder for the purposes of this Act]:
