Section 2(17) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(17)"tenant" means a person who holds land under a landowner, and is, or but for a contract to the contrary would be liable to pay rent for that land to that landowner, and includes -(i)a sub-tenant [***] [The words 'recorded as such in the revenue record' deleted by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]; and(ii)the predecessors or successors in interest of a tenant or a sub-tenant, as the case may be; but it does not include -(a)a [mere] [Added by ibid.] mortgagee of the rights of landowner, or(b)a person to whom a holding has been transferred or an estate or holding has been let in farm under the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be, for the recovery of an arrear of land revenue or of a sum recoverable as such an arrear [;] ['Semi-colon' is substituted, by substituted, by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976 for 'comma' and the word 'or'.](c)[***] [Clause (c) i.e., 'a person who takes from the State Government a lease of unoccupied land for the purpose sub-letting it' deleted by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
