(23)“permanent tenant” means a tenant who cultivates land personally,—(a)the commencement or duration of whose tenancy cannot satisfactorily be proved by reason of antiquity of such tenancy; or(b)whose name or the name of whose predecessor-in-title has been entered in the record of rights or in any public record or in any other revenue record as a permanent tenant; or(c)who by custom, agreement or the decree or order of a court holds the land on lease permanently; or(d)who holds land as mulgenidar, mirasdar or khata kul; and includes any person whose tenancy is under the provisions of any law presumed to be co-extensive with the duration of the tenure of the landlord;
