Section 2(b) in The Delhi and Ajmer Merwara Land Development Act, 1948
(b)"owner", in relation to any land, means-(i)a person having a proprietary right in the land and includes a usufructuary mortgagee of such right and, in the 4[State] of 2[Ajmer], an istimrardar, a jagirdar a muafidar, and a bhumia; and(ii)a tenant of the land as hereinafter defined;
