(r)[ "Tenure-holder" means a person who has acquired from a proprietor or from any other tenure-holder a right to hold land for the purpose of collecting rent or bringing it under cultivation by establishing tenants on it and include :- [Substituted by Act 20 of 1954.](i)the successors-in-interest of persons who have acquired such right,(ii)a person who holds such right in trust,(iii)a holder of a tenure created for the maintenance of any person.(iv)a ghatwal and the successors-in-interest of a ghatwal, and(v)where a tenure-holder is a minor or of unsound mind or an idiot, his guardian, committee or other legal curator;]
