Section 2(8) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(8)"owner" means in the case of unalienated land the occupant [or tenure-holder] [These words were inserted by Bombay 61 of 1958, Section 3 (2) (c).] and when such land has been mortgaged owner means the mortgagor; in the case of alienated land owner means the superior holder [or Girsadar] [These words were added, by Bombay 61 of 1958, Section 3 (2) (c)];[* * * * *] [This proviso was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]Explanation. - In this clause the expression "Girasdar" shall have the meaning assigned to it in the Saurashtra Land Reforms Act, 1951 (Saurashtra Act XXV of 1951).]
