Section 2(15) in Maharashtra Land Revenue Code, 1966
(15)"joint holders" or "joint occupants" means holders or occupants who hold land as co-shares, whether as co-shares in a family undivided according to Hindu law or otherwise, and whose shares are not divided by metes and bounds; and where land is held by joint holders or joint occupants, "holder" or "occupant", as the case may be, means all the joint holders or joint occupants;
