Section 2(d) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(d)"landlord" means -(i)in relation to estates governed by the Madras Estates Land Act, 1908 (Madras Act I of 1908). "land-holder" as defined in that Act, and(ii)in relation to cases governed by the Orissa Tenancy Act, 1913 (B. and O. Act II of 1913), "landlord" as defined in that Act.
