(2)If any land has been let for a term exceeding one year to a tenant and such tenant has built upon the land, the tax on lands and buildings assessed in respect of the land and the building erected thereon, shall primarily be leviable upon the said tenant, whether the land and building are in the occupation of such tenant or a sub-tenant of such tenant.Explanation. - The term "tenant" includes any person deriving title to the land or the building erected upon such land from the tenant whether by operation of law or by transfer inter vivos.
