Section 2(26) in The Orissa Land Reforms Act, 1960
(26)"raiyat" means a person who is deemed to be a raiyat as such under the provisions of this Act;Note. - "Raiyat" or 'Ryot' has been defined under Section 5 (2) of the Orissa Tenancy Act and 'Raiyat' has also been defined under Section 2 (n) of the Orissa Estates Abolition Act, 1951 - In the Orissa Tenancy Act, 'Raiyat" means primarily a person who has acquired a right to hold land for the purpose of cultivation, by himself or by members of his family, hired servant, with partners and includes successor-in-interest or person who has acquired such a right, that in the latter Act, it means any person holding the land for cultivation and who has acquired right of occupancy.
