Section 3(46) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(46)"tenant" means any person who has paid or has agreed to pay rent or other consideration for his being allowed by another to enjoy the land of the latter under a tenancy agreement, express or implied, and includes-(i)any such person who continues in possession of the land after the determination of the tenancy agreement;(ii)the heirs, assignees, legal representatives of such person, or persons deriving rights through such person;(iii)a cultivating tenant;
