Section 2(f) in Tamil Nadu Irrigation Works (Construction of Field Bothies) Act, 1959
(f)"owner" means-(i)any person holding land in severally or jointly or in common under a ryotwari settlement or in anyway subject to the payment of revenue direct to the Government, or(ii)a landholder as defined in the [Tamil Nadu] [Substituted for the 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), or a ryot as defined in that Act, or(iii)an inamdar not being a landholder defined as aforesaid, and includes the person for the time being receiving or entitled to receive, whether on his own account or as agent, trustee, guardian, manager or receiver, for another person, the rent or profit derivable from land, or a mortgagee with possession;
