Section 2(v) in Manipur Land Revenue and Land Reforms Act, 1960
(v)"tenant" means a person who cultivates or holds the land of another person under an agreement, express or implied, on condition of paying therefor rent in cash or in kind or delivering a share of the produce and includes a person who cultivates or holds land of another person on payment of "lousal" or under the system generally known as 'bhag', 'adhi' or 'barga';
