- The term "landholder" as used in this Act, shall be taken to comprise the following persons:-All persons holding under a Sanad-i-Milkiyat-i-istimrar, all other Zamindars, Shrotriyamdars, Jagirdars, Inamdars, and all persons farming the Land Revenue under the State Government. All holders of land under Ryotwar settlements, or in any way subject to the payment of revenue direct to the State Government.Public revenue. - Public revenue due on land shall, for the purposes of this Act, be taken to include cesses or other dues payable to the State Government on account of water supplied for irrigation.
