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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(18) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(18)"landholder" means an occupant or a superior holder whom the State Government has declared on account of the extent and value of the land or his interests therein to be a landholder for the purposes of this Act;