Section 2(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(b)"proprietor" means a person owning the land, and includes-(i)an inferior land-owner ;(ii)a person who is recorded as qabiz in respect of the holding of ghair-hazir or ghair-qabiz in the revenue record ; and(iii)the successor-in-interest of a proprietor :
