Section 20 in The Pepsu Tenancy and Agricultural Lands Act, 1955
20. [ Definition of tenant. [Substituted by Pepsu Act No. 15 of 1956.]
- In this Chapter, the expression 'tenant' means a tenant as defined in clause (k) of section 2, who is not liable to be ejected -(a)under clauses (a) and (b) of sub-section (1) of section 7A; or(b)under clauses (a) and (b) of sub-section (2) of section 7A;Provided that this definition shall not apply to a tenant who is to be allotted by the State Government land under the proviso to sub-section (1) of section 7A:][Provided further that this definition shall not apply to the tenancy for a fixed term supported by a registered agreement entered into by the landowner and the tenant and such term has expired.] [Added by Haryana Act No. 29 of 2019, dated 8.8.2019.]
