Section 25(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(3)For the purpose of this Section "landlord" means the person under whom the tenant holds land and to whom the tenant is, or but for special contract would be liable to pay rent for that land and any reference to an owner, landlord or tenant shall be deemed to include reference to the predecessors and successors in interest of the owner, landlord or tenant.
