(n)["Owner" means,- [Substituted by Bihar Act 6 of 1978, vide Section 2(iv) (w.e.f. 23rd August, 1978).](i)in relation to any land held by a tenant having a transferable or non-transferable and heritable interest therein, the occupancy raiyat;(ii)in relation to any land held under a grant, lease or assignment from Government the holder thereof;(iii)in relation to any land which has been donated by way of Bhoodan under the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954), the grantee of such land; and(iv)in relation to any other land, the person to whom the land belongs]; and
