Section 2(g) in British India Corporation Limited (Acquisition of Shares) Act, 1981
(g)"shareholder" means,-(i)a person who, immediately before the appointed day,was registered by the company as the holder of any share and includes his legal representative :; or(ii)a person who, before the appointed day, had lodged with the company a proper instrument of transfer of any share in the form prescribed under section 108 of the companies Act, 1956, and executed in accordance with the provisions of that section; or(iii)a person who claims under a proper instrument of transfer of any share in the form prescribed under section 106 of the companies Act,1956, and delivers such instrument to the commissioner, duly executed, on or before such date as the central government may, by notification, specify in this behalf;
