Section 2(7) in The Maharashtra Agricultural Debtors Relief Act, 1947
(7)"holder" means a holder as defined in clause (11) of section 3 of the Bombay Land Revenue Code, 1879, and includes a holder of land held for the performance of service useful to Government or village community which service is actually being performed but does not include a holder of any land held on behalf of a religious or charitable institution; and the expression "to hold land" shall be construed accordingly;
