(1)Any person who is lawfully cultivating any land belonging to a Girasdar, shall for the purposes of this Act, be deemed to be the tenant :Provided that no such person shall be deemed to be a tenant if he-(a)is a member of the Girasdar's family; or(b)is a servant on wages payable in cash or in kind but not in a share of the crops, or is a hired labourer cultivating the land under the personal supervision of the Girasdar or any member of his family; or(c)is a mortgagee in possession.Explanation. - A person who is otherwise deemed to be a tenant shall not cease to be a tenant, only on the ground that he is also a mortgagee in possession.(2)A tenant who, on joining the Armed Forces of India, had given land for cultivation to a sub-tenant, shall be deemed to be a tenant for the purposes of this Act.(3)Notwithstanding anything contained in sub-section (1), a person shall not be deemed to be a tenant under this section if such a person has been previously declared by a competent authority not to be a tenant.
