(m)"tenant" means any person by whom or on whose account or behalf the rent of any premises is or, but for special contract, would be payable, and include, -(i)a sub-tenant;(ii)any person continuing in possession after the termination of his tenancy, but does not include -(I)any person against whom an order or decree for eviction has been made, except where such decree or order for eviction is liable to be re- opened;(II)any person to whom a licence as defined in section 52 of the Indian Easements Act, 1882, has been granted;
