Section 5(43) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(43)"Tenant" shall mean the person by whom rent is, or, but for a contract, express or implied, would be, payable and, except when the contrary intention appear, shall include-(a)in the Abu area, a permanent tenant or a protected tenant.(b)In the Ajmer area, an ex-proprietary tenant or an occupancy tenant or a hereditary tenant or a non-occupancy tenant or a Bhooswami or a Kashtkar,(c)In this Sunel area, an ex-proprietary tenant or a pakka tenant or an ordinary tenant.(d)a co-tenant,(e)a grove-holder,(f)a village servant,(ff)a tenant holding from a land owner,(g)a tenant of Khudkasht,(h)a mortgagee of tenancy rights, and(i)a sub-tenant,but shall not include a grantee at a favourable rate of rent or an Ijaredar or thekadar or a trespasser;
