Section 2(1) in Bombay Land Tenures Abolition (Recovery of Records) Act, 1953
(1)"holder" means-(a)a talucidar,(b)a watandar,(c)a vazifdar,(d)an estate-holder,(e)a mulgirasia,(f)an ankadedar,[(g) a kaul-holder,(h)an inamdar, or(i)a matadar,]as defined or referred to in the respective Land Tenure Abolition Acts and includes his heirs, assigns and legal representatives and also a person who for the time being is in possession of any land records on behalf of such holder;
