Section 2(m) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(m)"Tenant" means the person by whom rent is, or but for a contract, express or implied, would be payable and includes a co-tenant, a tenant of khudkasht, a tenant-at-will, a grove holder, a sub-tenant or a mortgagee of tenancy right, but does not include a trespasser;
