Section 3(t) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(t)"tenant" means a person who holds land under a landowner, and is, or but for a contract to the contrary would be liable to pay rent for that land to that land owner, and includes-(i)a sub-tenant;[* * * *] [The words 'recorded as such in the revenue records' omitted by section 3 of H.P. Act No. 1 of 1974.] and(ii)the predecessors or successors in interest of a tenant or a sub-tenant, as the case may be, but it does not include-
