Section 2(14) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(14)"Raiyat" means primarily a person who has acquired a right to hold land for the purpose of cultivating it by himself, or by members of his family or by hired servants or with the aid of partners, and includes, also the successors-in-interest of persons who have acquired such a right and includes-(i)in the district of the Santhal Parganas a village headman in respect of his private holding, if any; and(ii)in the areas to which the Chota Nagpur Tenancy Act, 1908 (Ben. Act VI of 1908), applies, a mundari Khunt kattidar and Bhuinhar;
