Section 2(16) in The Orissa Land Reforms Act, 1960
(16)"land-holder" means all holders or owners of interest in land between the raiyat and the State and a Proprietor, Sub-proprietor, Malguzar, Thikadar, Gountia, Tenure-holder, Under-tenure-holder and includes an Inamdar, Jagirdar, Zamindar, Illaquadar Kharposhdar, Parganadar, Sarbarakar and Maufidar;
