Section 3(14) in The Bombay Land Revenue Code, 1879
(14)[ "tenant". - "tenant"] [These definitions were substituted for the original definitions of 'tenant' by Bombay 4 of 1913, section 6 (g)] means a lessee, whether holding under an instrument, or under an oral agreement, and includes a mortgagee of a tenant's rights with possession; but does not include a lessee holding directly under the [Government] [The words 'Government' was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.];
