(27)"Tenant" means any person who has paid or has agreed to pay rent or other consideration, for his being allowed by another, to enjoy the land of the latter, and includes an intermediary, a kanamdar, a kanam-kuzhikanamdar, a kuzhikanamdar, a verum-pattamdar of any description and the holder of a kudiyiruppu; [xxx] [The words and figures 'but docs not include a mulgenidar as defined in the Mulgeni Rent Enhancement Act, 1920, in the villages in the South Kanara district specified in the Schedule' were omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order,1957.]
