Section 2(v) in The Tripura Land Revenue And Land Reforms Act, 1960
(v)"under-raiyat" means a person who cultivates or holds the land of a raiyat 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 a raiyat under the system generally known as 'bhag', 'adhi or 'barga';
