Section 2(31) in The Orissa Land Reforms Act, 1960
(31)"tenant" means person who has no rights in the land of another but under the system generally known as Bhag, Sanja Kata or such similar expression as under any other system, law, contract, custom or usage personally cultivates such land on payment of rent in cosh or in kind or in both or on condition of delivery to that person -(a)either a share of the produce of such land; or(b)the estimated value of a portion of the crop raised on the land; or(c)a fixed quantity of produce irrespective of the yield from the land; or(d)produce or its estimated value party in any of the ways described above and partly in another;
