Section 2(zd) in Assam State Acquisition of Zamindaries Act, 1951
(zd)"Tenure-holder" means a person who has acquired from a proprietor or from another tenure-holder right to hold land for the purpose of collecting rents or of bringing it under cultivation by establishing tenants on it, and includes a "permanent tenure-holder" and "Trust" within the meaning of section 6 of the Goalpara Tenancy Act (Assam Act I of 1929), and also includes the successor-in-interest of a person who has acquired such a right and a person who holds such right in trust, and where a tenure-holder is a minor or of unsound mind or an idiot, his guardian, committee, or other legal curator ;
