(5)"Landholder" means a person owning an estate or part thereof and includes every person entitled to collect the rents of the whole or any portion of the estate by virtue of any transfer from the owner or his predecessor-in-title or of any order of a competent Court or of any provision of law.Where there is a dispute between two or more persons as to which of them is the landholder for all or any of the purposes of this Act or between two or more joint landholders as to which of them is entitled to proceed and be dealt with as such landholder, the person who shall be deemed to be the landholder for such purposes shall be the person whom the Collector, subject to any decree or order of a competent Civil Court, may recognize or nominate as such landholder in accordance with rules to be framed by the [State Government] [Words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf:
