Section 2(h) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(h)"tenant" means any person by whom, or on whose account, rent is payable for a building and includes-(i)a person continuing in possession after the termination of a tenancy in his favour; and(ii)a person who occupies a building as an employee of the landlord of such building either on payment of rent or otherwise.
