Section 2(5) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(5)"inferior holder" means a person who is not a permanent tenant, but who is-(a)a person, other than a Mehwassi, who has a heritable and transferable right in the Mehwassi and held by him, whether such right has been acquired by himself (or his predecessor-in-title) by purchase or otherwise, or(b)a person who holds any Mehwassi land from a Mehwassi and who (or whose predecessor-in-title) has acquired a heritable right in that land on payment of Nazarana to the Mehwassi;
