Section 2(6) in The Kerala Buildings (Lease and Rent control) Act, 1965
(6)"Tenant" means any person by whom or on whose account rent is payable for a buildings and includes:-(i)heir of a deceased tenant, and(ii)A persons Continuing in possession after the termination of the tenancy in his favour, but does not include a Kudikidappukaran as defined in the Kerala Land Reforms Act, 1963 (Kerala Act I of 1964), or a person placed in occupation of a building by its tenant, or a person to whom the collection of rents or fees in a public market, cart stand or slaughter house or of rents for shops has been farmed out or leased by a Municipal Council, Municipal Corporation, Township committee or Panchayat;
