(34)“tenant” means an agriculturist who cultivates personally the land he holds on lease from a landlord and includes,—(i)a person who is deemed to be a tenant under section 4;(ii)a person who was protected from eviction from any land by the Karnataka Tenants (Temporary Protection from Eviction) Act, 1961;(iia)a person who cultivates personally any land on lease under a lease created contrary to the provisions of section 5 and before the date of commencement of the Amendment Act.(iii)a person who is a permanent tenant; and(iv)a person who is a protected tenant.Explanation.—A person who takes up a contract to cut grass, or to gather the fruits or other produce of any land, shall not on that account only be deemed to be a tenant;
