Section 6 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
6. Persons deemed to be tenants.
(1)A person lawfully cultivating any land belonging to another person shall be deemed to be a tenant if such land is not cultivated personally by the owner and if such person is not-(a)a member of the owner's family, or(b)a servant on wages payable in cash or kind but not in crop share or a hired labourer cultivating the land under the personal supervision of the owner or any member of the owner's family, or(c)a mortgagee in possession.(2)For the purposes of this Act, a person shall be recognised to be a protected lessee if such person was, immediately before the commencement of this Act, deemed to be a protected lessee under section 3 of the Berar Regulation of Agricultural Lessee Act, 1951, (Madhya Pradesh XXIV of 1951).(3)For the of this Act a person shall be recognised to be an occupancy tenant if finch person as immediately before the commencement of this Act deemed or declared to be an occupancy tenant under section 169 of the Code.Explanation. - A person to whom only the right to cut grass or to graze cattle or to grow singhara (Trapa bipinosa) or to propagate or collect lac is granted in any land shall not be deemed to be a tenant for the purposes of this Act.
