Section 2(d) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(d)"grower of tendu leaves" means-(i)in respect of tendu leaves grown on land which is for the time being vested in and held by the State Government or constituted as a reserved forest or protected forest under the Indian Forest Act, 1927 (Act XIV of 1927)- the State Government.(ii)in respect of tendu leaves grown on land which is for the time being vested in and held by a Gaon Sabha or other local authority- such Gaon Sabha or other local authority;(iii)in respect of tendu leaves grown on land which is for the time being held by a tenure-holder- such tenure holder;(iv)in respect of tendu leaves grown on land which is for the time being held by a mortgagee in possession or tenant or lessee on behalf of the State Government or such Gaon Sabha, local authority or tenure-holder as aforesaid- such mortgagee in possession, tenant or lessee, as the case may be;(v)in respect of tendu leaves grown on land which is for the time being in the custody of a receiver appointed by a court or by some other authority in exercise of a power conferred by law- such receiver;(vi)in respect of tendu leaves of on land which is for the time being held by any other person- such person;
