Section 2(7) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(7)"pattadar" includes every person who holds land directly under the Government under a patta or whose name is registered in the land revenue accounts of the Government as pattadar [XXX] [Omitted 'or as occupant or khatadar' by Act No.24 of 1989.] and who is liable to pay land revenue;
