Section 2(30) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(30)"tenant" means a person who holds land on lease, and includes a person who is deemed to be a tenant under the relevant tenancy law, and "landlord" means a person from whom land is held on lease by a tenant, and includes a person who is deemed to a landlord under the relevant tenancy law;[* * * * *] [Clauses (29) and (31) were deleted by Maharashtra 21 of 1975, Section 3(12).]
