Section 2(18) in The Bombay Tenancy and Agricultural Lands Act, 1948
(18)[ "tenant" means a person who holds land on lease and includes- [This clause was substituted for the original by Bombay 13 of 1956, section 2(15).](a)a person who is deemed to be a tenant under section 4;(b)a person who is a protected tenant; and(c)a person who is a permanent tenant;(d)[ a person who, after the surrender of his tenancy in respect of any land at any time after the appointed day but before the specified date has continued, or is deemed to have continued, to remain in actual possession, with or without the consent of the landlord, of such land till the specified date;]and the word "landlord" shall be construed accordingly;]
