- There shall be, for the purpose of this Act, the following classes of tenants, (namely) :-(1)tenure-holders, including under-tenure-holders,(2)raiyats, and(3)under-raiyats, that is to say, tenants holding whether immediately or mediately under-raiyats; and the following classes of raiyats, namely :-(a)raiyats holding at fixed rates, which expression means raiyats holding either at a rent fixed in perpetuity or at a rate of rent fixed in perpetuity,(b)occupancy-raiyats, that is to say, raiyats having a right of occupancy in the land held by them, and(c)non-occupancy-raiyats, that is to say, raiyats not having such a right of occupancy.
