Section 2(j) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(j)"Owner" in relation to any land, means the person liable to pay the public revenue due on the land and includes a ryot having a permanent right of occupancy within the meaning of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908 (Act 1 of 1908);
