Section 3(t) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(t)'tenant' means a person who cultivates by his own labour or by that of any other member of his family or by hired labour under his supervision and control, any land belonging to another under a tenancy agreement, express or implied; and includes a person who is deemed to be a tenant under any tenancy law, for the time being in force;
