Section 2(v) in Assam State Acquisition of Zamindaries Act, 1951
(v)"Proprietor" means a person holding in trust or owning for his own benefit any permanently-settled estate or any Lakhiraj estate or any 'acknowledged estate', or a part of any such estate and includes the hires and successors-in-interest of a proprietor, and where a proprietor is a minor or of unsound mind or an idiot, his guardian, committee or other legal curator ;
