Section 2(12) in Telangana Land Revenue Act, 1317 F.
(12)"Shikmidar" means the person who like a "Pattadar" possesses a title to the land or who from the beginning has been jointly in possession of the land with the Pattadar or who, before the commencement of this Act, has acquired by virtue of any regulation in force, or may acquire by virtue of that law the right of a Shikmidar;
