Section 2(21) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(21)"owner" in relation to any land, includes the person holding the land as occupant, [or superior holder as defined in the Code] [These words were substituted for the words 'superior holder, a tenure holder or land holder as defined in the relevant Code' by Maharashtra 21 of 1975, Section 3(11).], or as lessee of Government, a mortgagee-in-possession, and a person holding land for his maintenance;
