Section 2(17) in The Orissa Land Reforms Act, 1960
(17)"landlord" means a person immediately under whom land is held by a raiyat or a tenant;Explanation I. - A raiyat or a tenant shall be deemed to be a landlord in relation to the tenant or tenants immediately under him;Explanation II. - Government shall be deemed to be landlord in respect of the lands held directly under them either by a raiyat or a temporary lessee or a tenant;
