(5)[ "thika tenant" means any person who holds, whether under a written lease or otherwise, land under another person, and is or but for a special contract would be liable to pay rent, at a monthly or any other periodical rate, for that land to that another person and has erected or acquired by purchase or gift any structure on such land for a residential, manufacturing or business purpose and includes the successors in interest of such person, but does not include a person [Clause (5) substituted by West Bengal Act No. 6 of 1953.](a)who holds such land under that another person in perpetuity; or(b)who holds such land under that another person under a registered lease, in which the duration of the lease is expressly stated to be for a period of not less than twelve years; or(c)who holds such land under that another person and uses or occupies such land as a khattal]
