(a)every person who, in the agricultural year immediately before the commencement of this Act, occupied or held land(i)as a non- occupancy tenant of proprietor grove;(ii)as a sub-tenant of tenant s grove;(iii)as a non-occupancy tenant of pasture land, or of land covered by water and used for the purpose of growing singharas and other produce or land in the bed of a river and used for casual or occasional cultivation;
