Section 4(9) in The Himachal Pradesh Land Revenue Act, 1953
(9)"land-owner" does not include a tenant Or an assignee of land revenue but does include a person to whom a holding revenue or of a sum recoverable as such an arrear, and every other person not hereinbefore in this clause mentioned who is in possession of an estate or any share or portion thereof, or in the enjoyment of any part of the profits of an estate;
