Section 2(h) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(h)"Tenant" means any person by whom, or on whose account rent is payable for a building and includes-(i)a person continuing in possession after the termination of the tenancy in his favour; and(ii)a person who occupies a building as an employee of the landlord of such building either on payment of rent or otherwise;(iii)in the event of death of the person continuing in possession after the termination of his tenancy subject to the order of succession and condition specified, respectively, in Explanations I and II to this clause, such of the aforesaid person's-
