Section 2(18) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(18)"landholder" means [an occupant or a superior holder] [These words were substituted for the words 'a tenure-holder' by Schedule III, Clause 2 (3).] whom the State Government has declared on account of the extent and value of the land or his interests therein to be a landholder for the purposes of this Act;
