- Every person belonging to any of the following classes shall be a Bhumidhar and shall have all the rights and be subject to all the liabilities conferred or imposed upon a Bhumidhar by or under this Act, namely:(a)a proprietor holding Sir or Khudkasht land [***] [The word "under his self-cultivation" omitted by Act 4 of 1959, section 4 (w.r.e.f. 20-7-1954)] a proprietor grove holder , an occupancy tenant under section 5 of the Punjab Tenancy Act, 1887, paying rent at revenue rates or a person holding land under Patta Dawami, [or Istamrari] [Inserted by Act 4 of 1959, section 4 ] with rights of transfer by sale, who are declared Bhumidhars on the commencement of this Act;(b)every class of tenants other than those referred to in clause (a) and sub-tenants who are declared Bhumidhars on the commencement of this Act;or(c)every person who, after the commencement of this Act, is admitted to land as Bhumidhar or who acquires Bhumidhar in rights under any provisions of this Act.
