Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(e) in The Maharashtra Khar Lands Development Act, 1979 (e)“holder”, in relation to any land, means the person who is lawfully in actual possession of the land as the owner or tenant, and includes a Government lessee;
