Section 4(40) in The Ajmer Tenancy and Land Records Act, 1950
(40)"tenant" means a person who holds land of another person and is, or, but for a contract express or implied, would be, liable to pay rent for such land to such other person and, except when a contrary intention appears, includes a sub-tenant, but does not include--(a)a person to whom a tenancy holding is transferred otherwise than under the provisions of this Act,(b)except as otherwise provided, a rent-free grantee, a grantee at a favourable rate of rent or a holder of village service grant, and(c)a person to whom only the right to cut grass or to graze cattle is granted, whether with or without consideration; and
