(57)[ "tenant" moans any person who has paid or has agreed to pay rent or other consideration for his being allowed to possess and to enjoy any land by a person entitled to lease that land, and includes-] [Substituted by Act No. 35 of 1969.](a)[ the heir, assignee or legal representative of, or any person deriving rights through, any such person who has paid or has agreed to pay rent or other consideration,] [Inserted by Act No. 17 of 1972.](aa)[ an intermediary,] [Inserted by Act No. 35 of 1969.](b)a kanamdar,(c)a kanam-kuzhikanamdar,(d)a kuzhikanamdar,(dd)[ an ottikuzhikanamdar,] [Inserted by Act No. 35 of 1969.](e)a mulgenidar,(f)a verumpattamdarof any description (including a customary verumpattamdar),(g)the holder of a chalgeni lease,(h)the holder of a kudiyiruppu,(hh)[ a person holding lands under a kuzhichuvaipum kudiyiruppum, [Inserted by Act No. 17 of 1972.](hhh)the holder of a karairna,](i)the holder of a vaidageni lease, and(j)[ a person who is deemed to be a tenant under Section 4, Section 4A, Section 5, Section 6, Section 6A. Section 6B, Section 7, Section 7A, Section 7B, Section 7C, Section 7D, [Section 7E] [Substituted by Act No. 35 of 1969.] Section 8, Section 9 or Section 10, or presumed to be a tenant under Section 11.]Explanation. - For the purposes of this clause,-(i)"holder of a chalgeni lease" means a lessee or sub-lessee of specific immovable property situate in the taluk of Hosdrug or Kasaragod in the district of Cannanore, who has contracted either expressly or impliedly to hold the same under a lease, whether fer a specified period or not;(ii)"mulgeni" means a tonancy in perpetuity at a fixed invariable, rent created in favour of a person called mulgenidar;(iii)"vaidageni lease " means a lease for a term of years;
