Section 3(11) in The Bombay Land Revenue Code, 1879
(11)[ "to hold land", "land holder" or "holder". - "to hold land" or to be a "landholder" or "holder" of land means to be lawfully in possession of land, whether such possession is actual or not] [These definitions were substituted for the original definitions of 'holder' or 'landholder' and 'holding' by Bombay 4 of 1913, section 6 (e).];
