Section 133(d) in The Tripura Land Revenue And Land Reforms Act, 1960
(d)"tenant" means a person who cultivates or holds the land of an intermediary under an agreement, express or implied, on condition of paying therefor rent in cash or in kind or delivering a share of the produce and includes a person who cultivates or holds land of an intermediary under the system generally known' as "bhag", "adhi or "barga"; and the term "sub-tenant" shall be construed accordingly;
