Section 2(c) in The East Punjab Refugees (Registration of Land Claims) Act, 1948
(c)"land-holder" means an owner of land or a tenant having a right of occupancy under the Punjab Tenancy Act, 1887 [XVI of 1987] or a tenant as defined in section 3 of the Colonization of Government Lands Act, 1912 [Punjab Act V of 1912] and such other holder or grantee of land as may be specified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government;
