(a)a proprietor holding Sir or Khudkasht land [***] [The word "under his self-cultivation" omitted by Act 4 of 1959, section 4 (w.r.e.f. 20-7-1954)] a proprietor grove holder , an occupancy tenant under section 5 of the Punjab Tenancy Act, 1887, paying rent at revenue rates or a person holding land under Patta Dawami, [or Istamrari] [Inserted by Act 4 of 1959, section 4 ] with rights of transfer by sale, who are declared Bhumidhars on the commencement of this Act;
