(4)"Under-raiyat" means a tenant holding land immediately immediately under raiyat and includes a person who, under the system, generally known as adhi (whether guchiadhi or gutiadhi) 'barga' 'bhag' 'chukti' or 'cultivates the land of another person on condition of delivering "chukani" share or quantity of the produce of such land to that person but does not include a tenant holding immediately or mediately under any person holding land on condition of rendering service.
