- Notwithstanding anything to the contrary contained in any law, or in any contract, custom or usage, or in any judgment, decree.or order of court, the following classes of persons shall be deemed to be a tenants(i)a punam or kumri cultivator;(ii)a licensee, [***] [Omitted by Act No. 35 of 1969.](iii)a varamdar;(iv)a vechupakuthidar; and(v)a person holding land situated in any part of the Taluk of Hosdrug or Kasaragode to which the Malabar Tenancy Act, 1929, did not extent, under a transaction describedin the document evidencing it as bhogya, otti, nattotti, arwar, illidarwar or krithasartha illirlarwar, but not being a usufructuary mortgage as defined in the Transfer or Property Act, 1882.
