Section 4(21) in The Ajmer Tenancy and Land Records Act, 1950
(21)"landlord" means the proprietor of a village, or of a share or specified plot therein, and includes--(i)in case of land in respect of which an istimrari sanad has been granted, any person by whom an estate, a village, or a portion of an estate or village is held, whether under a separate engagement to pay revenue or otherwise;(ii)a jagirdar; and(iii)a trustee, a manager, a superintendent, a mutawalli, or a body of person appointed to administer a religious endowment, a trust, or waqf property, or the shamlat deh land of a village;Explanation.-- In clauses (20) and (21), the word "landholder" or "landlord" shall include---(i)a mortgagee with possession,(ii)a lessee of proprietary right, and(iii)in case of property of which superintendence has been assumed by the Court of Wards under section 6 of the Ajmer Government Wards Regulation, 1888 (I of 1888) or which has been attached under section 82 of the Ajmer Land and Revenue Regulation, 1877 (II of 1877), the collector;
