Section 2(4) in The Chennai City Tenants Protection Act, 1921
(4)[ 'tenant' in relation to any land- [Substituted for the original clause (4) by section 3(ii) of the Madras City Tenants Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).](i)means a person liable to pay rent in respect of such land, under a tenancy agreement express or implied, and(ii)[ includes-(a)any such person as is referred to in sub-clause (i) who continues in possession of the land after the determination of the tenancy agreement,](b)any person who was a tenant in respect of such land under a tenancy agreement to which this Act is applicable under sub-section (3) of section 1 and who or any of his predecessors in interest had erected any building on such land and who continues in actual physical possession of such land and building, notwithstanding that-
