(n)" tenant" means any person by whom or on whose account or behalf the rent of any premises is or, but for a special contract, would be payable, and includes--(i)a sub- tenant;(i)any person against whom an order or decree for eviction has been made, except where such decree or order for eviction is liable to be re- opened under the proviso to section 3 of the Delhi Rent Control (Amendment) Act, 1976 (18 of 1976);(ii)any person to whom a licence as defined in section 52 of the Indian Easements Act, 1882 (5 of 1882.) has been granted;(ii)any person continuing in possession after the termination of his tenancy, but does not include-
