(5)"tenant" means a person who holds land under another person, and is, or but for a special contract would be, liable to pay rent for that land to that other person, but it does not include :-(a)an inferior landowner, or(b)a mortgagee of the rights of a landowner, or(c)a person to whom a holding has been transferred, or an estate or holding has been let in farm, under the Punjab Land Revenue Act, 1887, for the recovery of an arrear of land revenue or of a sum recoverable as such an arrear, or(d)a person who takes from the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] a lease of unoccupied land for the purpose of subletting it,
