Section 2(f) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(f)"occupancy tenant" means a tenant who, immediately before the commencement or this Act, is recorded as an occupancy tenant in the revenue records and includes a tenant who, after such commencement, obtains a right of occupancy in respect of the land held by him whether by agreement with the landlord or through a court of competent jurisdiction or otherwise, and includes also the predecessors and successors in interest of an occupancy tenant.
