Section 2(3) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958

[Cites 0, Cited by 0] [Section 2] [Entire Act]

(3)"tenure-holder" means -

(a)a taluqdar,

(b)a kaul holder,

(c)an inamdar,

(d)a holder,

(e)a jagirdar, or, as the case may be, a cadet of his family,

(f)an alienee, or

(g)holder of a political inam,

within the meaning of the relevant Land Tenure Abolition law;

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