Section 2(e) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
(e)"Land owner" includes any person, -(i)Whose name is recorded as the owner of the land or part thereof, in the records of the authority concerned;(ii)who is granted forest rights under the Scheduled Tribes and Other Traditional Forest Dwellers (Reorganization of Forest Rights) Act, 2006 or under any other law for the time being in force;(iii)who is entitled to be granted patta rights on the land under any law of the State including assigned lands;(iv)who has been declared as such by an order of the Court or authority;
