6. Meaning of "Raiyat" - (1) "Raiyat" means primarily a person who has acquired a right to hold land tor the purpose of cultivating it by himself or by members of his family, or by hired servants or with the aid of partners; and includes the successor-in-interest of persons who have acquired such a right, but does not include a Mundari-khunt-kattidar.
Explanation. - Where a tenant of land has the right to bring it under cultivation, he shall be deemed to have acquired a right to hold it for the purpose of cultivation, notwithstanding that he uses it for the purpose of gathering the produce of it or of grazing cattle on it.(2)A person shall not be deemed to be a Raiyat unless he holds land either immediately under a proprietor or immediately under a tenure-holder or immediately under a Mundari-khunt-kattidar.(3)In determining whether a tenant is a tenure-holder or Raiyat, the Court shall have regard to,-(a)local custom, and(b)the purpose for which the right of tenancy was originally acquired.
