Section 2(9) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(9)"Landholder" means a zamindar, jagirdar, saranjamdar, inamdar, talukdar, malik or a khot or any person not hereinbefore specified who is a holder of land or who is interested in land, and whom the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government has declared on account of the extent and value of the land or his interests therein to be a landholder for the purposes of this Act;
