Section 2(e) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(e)"landlord" means a person under whom an occupancy tenant holds land and to whom the occupancy tenant is, or but for special contract would be, liable to pay rent for that land, and includes the predecessors and successors in interest of a landlord and shall for the purposes of section 4 includes the mortgagee.
